CHAIRMAN Vs. SHRI ROBINSON (DECEASED) AND OTHERS

JUDGEMENT

(1.) The present batch of appeals arises from the self same award passed by the learned Labour Court-cum-Industrial Tribunal, Ajmer dated 21.06.2013 and confirmed by the ld.Single Judge.

(2.) It is not disputed that the respondents are employees of Ajmer Vidhut Vitaran Nigam Limited and they all were appointed initially as Helper but for a long duration, they were discharging the duties of Vehicle Driver and their complaint was that apart from special allowance to which they are entitled for, they must be absorbed in the pay scale No. 3 of the post sanctioned for Vehicle Driver.

(3.) The State Government make a reference vide its notification dated 20.06.2005 and we consider it appropriate to quote the reference made by the State Government, which reads ad infra:-