U.P.State Sugar Corporation ... vs Shakar Mill Mazdoor Union Through ...
2013 Latest Caselaw 328 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1796 of 1999
 

 
Petitioner :- U.P.State Sugar Corporation Ltd.Through General Manager
 
Respondent :- Shakar Mill Mazdoor Union Through Secy.
 
Petitioner Counsel :- P.K.Sinha
 
Respondent Counsel :- C.S.C.,M.Y.Ansari
 

 
Hon'ble Pankaj Mithal,J.

The impugned award of the Industrial Tribunal dated 24th August 1998 has permitted Balendu Prakash Singh Chauhan to function as Sanitary Inspector and entitle to salary as such w.e.f. 28.5.1992 but without considering the case of the petitioner that he was not eligible to hold the post of Sanitary Inspector and that he was never permitted to work on the said post despite the post being vacated.

Learned counsel for the parties to address the Court as to whether the aforesaid Balendu Prakash Singh Chauhan was eligible to be appointed as Sanitary Inspector and whether he was ever permitted or appointed to work on the said post.

As neither of the parties are present, let the matter be listed in due course.

Order Date :- 4.4.2013

SKS