Punjab-Haryana High Court
Fire Brigade Employees Registered ... vs State Of Punjab And Others on 11 December, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No. 7811 of 1993
Date of Decision : 11.12.2013
Fire Brigade Employees Registered Union
....Petitioner
Versus
State of Punjab and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : None for the petitioner
MAHESH GROVER, J.
The petitioner prays for parity in service conditions with the staff working in the office of Corporation. The petitioner-Union alleges to be a representative of employees working as Firemen, Leading Firemen and Driver Operators.
If the petition is to be seen then evidently it is deficient in content. It does not disclose that who are members of the Union and has clubbed various categories of employees without there being any supportive material in this regard. Besides, the prayer made in the writ petition can not be answered in favour of the petitioner for the simple reason that a parity in service conditions is claimed by the petitioner without there being any material which would justify such a parity.
The petition is, therefore, dismissed leaving the petitioner with the remedy to approach the respondents for redressal of their grievance.
December 11, 2013 (Mahesh Grover)
reena Judge
Reena
2013.12.11 15:29
I attest to the accuracy and
integrity of this document
chandigarh