SECRETARY ADMINISTRATION RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED Vs. RASHTRIYA BIJALI KARMACHARI UNION (INTUC) RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioneremployer challenging the award dated 02.012.2016, passed by the Industrial Tribunal, Jaipur.

(2.) Learned counsel appearing for the petitioner submitted that a reference was made to the Industrial Tribunal Jaipur, whereby the claim of the respondent-workman was to be adjudicated in respect of his entitlement of basic salary of Rs.595.00 to be paid to him on 19/4/1985 and if the same salary was not being paid, whether the employee was entitled for any relief or not.

(3.) Learned counsel for the petitioner, while assailing the award, has made following submissions:-