Gujarat High Court
Director(Hr) vs General Secretary on 11 November, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/15706/2017 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 15706 of 2017
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GENERAL SECRETARY Versus DIRECTOR(HR) ========================================================== Appearance:
MR MS RAO for the PETITIONER(s) No. MR YOGI K GADHIA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MS JUSTICE SONIA GOKANI Date : 11/11/2019 IA ORDER
1. This is an application seeking following prayers:-
"(A) grant this Civil Application in the interest of justice;
(B) direct the Registry of this Hon'ble Court to forthwith place the main SCA No. 15706 of 2017;
(C) to fix such an earliest date, as this Hon'ble Court may kindly deem it fit and proper for the final hearing & disposal of the main SCA No. 15706 of 2017, having regard to the ongoing discriminatory treatment of about 200 technical staff at the hands of the Opponents no.1 & 2 herein;
(D) allow this Civil Application;
(E) grant such other / further relief(s) as may be deemed fit and proper in the peculiar facts & circumstances of the present case."
2. The award which is under challenge of Central Government Page 1 of 2 Downloaded on : Sat Dec 21 14:06:01 IST 2019 C/SCA/15706/2017 IA ORDER Industrial Tribunal cum Labour Court, Ahmedabad is of Reference (CGITA) No. 49 of 2012.
3. It appears that the pleadings are over on 10.11.2017. According to the petitioner in the main petition there are about 200 employees of NPCIL at its Kakrapar Automic Power Project. All these persons are the technical employees serving in the atmosphere exposed to radiation risks, who allegedly being deprived of respective equal grade pay in comparison to the non technical employees serving in the office.
4. An urgency is made out by the applicant on the above count. Even otherwise, the reference being of the year 2012 and the matter being of the year 2017, let the matter appear for final hearing on 22.11.2019.
5. The present application stands disposed of accordingly.
(SONIA GOKANI, J) Bhoomi Page 2 of 2 Downloaded on : Sat Dec 21 14:06:01 IST 2019