MADANLAL TANEJA Vs. SUPDG ENG IRRIGATION KOTA

JUDGEMENT

(1.) INSTANT petition has been filed assailing Award dt. 07/10/95 (Ann. 4) passed by industrial Tribunal, Kota in Case NO. 26/90. Petitioner while working as Surveyor in department of irrigation raised a dispute that he is entitled to be fixed in pay scale of Rs. 470-930/- w. e. f. 25/01/90 as is admissible to holder of post and working as Supervisor.

(2.) IT has not been disputed by petitioner even before the tribunal that he was appointed and holding the post of Surveyor and was fixed in the pay scale whereof. His only grievance raised before the Tribunal was that he is entitled to pay scale of Rs. 470-930/- as admissible to those holding and working as supervisor and even in cross examination, it was admitted by him that those who were working as surveyor in Kota, no one has been fixed in pay scale of supervisor. However, it appears that his grievance is that once gordhan who to was working surveyor was fixed in higher pay scale of Supervisor.

(3.) LEARNED Tribunal after taking note of material on record, finally observed that petitioner was working while holding postof surveyor and thus was fixed in pay scale as admissible to him. No material came on record by which he he can be held entitled to claim the pat scale of supervisor, as raised before the Tribunal.