PRINCIPAL SECRETARY, IRRIGATION DEPTT. PUNJAB Vs. PRESIDENT SH. NATHA SINGH, THEIN DAM WORKERS UNION CITU)

JUDGEMENT

(1.) The petitioners have invoked the extraordinary jurisdiction of this Court under Articles 226/227 of the Constitution of India for seeking the issuance of a writ in the nature of certiorari for setting aside the award dated Aug. 10,2005, copy Annexure P-1.

(2.) The brief facts need to be noticed are that the petitioners had been given employment at Ranjit Sagar Dam Project under two categories i.e. regular and work charge besides daily wage workers etc. The services of work charge staff were regularised w.e.f. March 13,1996, after they had opted for regularisation,, by relaxing the condition contained in the policy dated May 7, 1993. The conditions had been spelt out in the letter dated March 13, 1996, copy Annexure P-2.

(3.) The regular employees were entitled to grant of proficiency step up subject to fulfilling the conditions contained in the instructions issued vide letter No.7/14/88-5 PPI/16200 dated Sept. 1,1989, copy Annexure P-3. The claim was staked by the work charge employees for grant of proficiency step up after they had completed 8/18 years of regular service as per the Government instructions dated Dec. 1, 1988, copy Annexure P-3/A, which had been clarified pursuant to instructions dated Sept. 1, 1989.