- (1.) THIS writ appeal is filed challenging the order dated 25th November, 2005 passed by the learned ingle Judge in Writ Petition (Civil) No. 4586/1994 whereby the learned Single Judge set aside the order of the Industrial Tribunal and allowed the writ petition holding in favour of the management.
(2.) THE Central Government constituted 4th Pay Commission for revision/rationalization of the pay scales of the Central Government employees. The said Commission submitted its report, which was accepted by the Government effective from 1st of January, 1986. Once the said recommendations were accepted, there was a spurt in activity in the statutory bodies for implementation of the said recommendations, which actually were meant only for the Central Government employees and their establishments.
(3.) A similar demand was made by the employees of the Delhi Transport Corporation, although they were employees of a statutory body and not Central Government employees. Since their demand was not conceded, the employees of the Delhi Transport Corporation raised an industrial dispute, which was referred to on the following terms: 'whether the workmen are entitled to the benefit of Fourth Pay Commission and if so, from which date and what directions are necessary in this respect.;