MALVIA NATIONAL INSTITUTE OF TECHNOLOGY, JAIPUR (DEEMED UNIVERSITY) Vs. MALVIA REGIONAL ENGINEERING COLLEGE MESS EMPLOYEES UNION JAIPUR

JUDGEMENT

(1.) These two writ petitions are directed against the same award dated 4/4/1997 passed by the Industrial Tribunal, Jaipur therefore, they were clubbed together, heard together and are being decided by this common judgment.

(2.) First writ petition being SBCWP No.6119/1997 has been filed by Malviya National Institute of Technology, Jaipur (for short, 'MNIT') (formerly known as "Malviya Regional Engineering College"), a deemed university, challenging the award to the extent learned Tribunal held the members of respondent-Union as its employees and directed the petitioner to pay to such of them, who have completed more than two years of service minimum salary of the post on which they were working w.e.f. 1/1/197 on the pattern on which the regular salary is paid to employees of other State Enterprises.

(3.) Second writ petition being SBCWP No.4502/1997 has been filed by as many as 29 employees with the prayer that aforesaid direction of the learned Tribunal be suitably modified so as to require the MNIT Management to pay to them regular salary immediately on completion of two years of service and such of the workmen, who were discharging duties of the post of Store Keepers be paid regular pay scale of the post of LDC and such of them, who were discharging duties of Cook and Waiter, be paid minimum salary in the regular pay scale soon after completion of two years.