Rajasthan High Court - Jodhpur
Chairman & M.D., Rrvpn Ltd & Ors vs Bhagwati Prasad Verma & Anr on 16 September, 2011
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO. 8074/2011
Chairman & Managing Director, RRVPNL, Jaipur & Ors.
Vs.
Bhagwati Prasad Verma and Anr.
Date of Order :: 16.9.2011
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. Ravi Bhansali, for the petitioner/s.
...
By this petition for writ, a challenge is given to the award dated 18.3.2011 passed by the Industrial Tribunal, Bhilwara.
In brief, facts of the case are that the appropriate Government vide Notification dated 13.4.2007 referred an industrial dispute for its adjudication to the Industrial Tribunal, Bhilwara in following terms :-
"क न जकगण र जस रज व दत पस रण न गम ल लमटड, जरर -अध क ए " पब"ध न दशक,व दत भ , व दत म ग(,ज नत गर, ज पर/मख अलभ "त (ट+ ए"ड स,)र ज. र ज व दत पस रण न गम ल लमटड, न . प/ र ह उस, भगत क2 क ठ4, ज धपर/मख अलभ "त (स,एम ए"ड ,), अजमर व दत व तरण न गम ल लमटड, ह ,भ ट प र ह उस, अजमर/अधधश ष, अलभ "त ,220 क. ,.ज,.एस.एस. र जस र ज व दत पस रण न गम ल ., ध7त8डगढ/सह क अलभ "त ,(म,टर)अजमर व दत व तरण न गम ल .,ध7त8डगढ स प ;/शलमक श, भग त, पस द म (, सह क प म सम स" ग( कम(क र= क सम आई.ट+.आई.पम ण पत ध रक क पद पर स"त षज क स ए" पण . ( कर र जस रज व दत म"ड कम(7 र+ (एम ल .मटस) रग . श ,1978 क तहत त श"ख C त, प प कर क अधधक र+ हF? दद ह ," त प ;/शलमक क र हत क प क अधधक र+ हF?"
The Industrial Tribunal in quite unambiguous term held that the Singh-Sancheti award remained in currency till its substitution by a new award and as per para No.22 of the award aforesaid, the employer granted pay-scale No.3 to the workman junior than the respondent-workman Bhagwati Prasad Verma. 2
While challenging the finding given by the Industrial Tribunal, the submission of learned counsel for the petitioner is that an appointment was given to the respondent-workman specifically as Trainee Helper-I, therefore, pay-scale No.2 was rightly given to him.
I do not find any merit in the argument advanced. The Industrial Tribunal after examining entire record reached at a definite conclusion that the persons similarly situated to the petitioner were given the pay-scale No.3 whereas the respondent-workman was allowed pay-scale No.2 without any just reason. It is also not in dispute that certain persons junior than the petitioner having same qualification and discharging same duties too were allowed to have fixation of their pay in pay-scale No.3.
In view of the finding of fact given by the Industrial Tribunal which is based on adequate apprehension of evidence, I am not inclined to interfere in the award impugned. The petition for writ is dismissed.
(GOVIND MATHUR), J.
rm/-