JUDGEMENT
Vaidialingam, J. -
(1.) This appeal by special leave, is against the Award dated October 24, 1967 of the Additional Industrial Tribunal, Delhi, in I. D. No. 34 of 1966.
(2.) Two disputes between the Workmen of the Delhi Electric Supply Undertaking and the Management of the Delhi Electric Supply Undertaking were referred by the Chief Commissioner, Delhi, for adjudication to the Additional Industrial Tribunal, Delhi. Those two disputes were I. D. No. 34 of 1966 and I. D. No. 102 of 1966. A common Award in both the disputes was given by the Tribunal. This Court has granted by its order dated May 1, 1968 special leave limited to the following points:
" (1) Whether the Inspectors and Superintendents required to work beyond their normal duty hours are entitled to payment of overtime for the extra time and what directions are necessary in this respect.
(2) Whether conveyance allowance to Inspectors and Superintendents needs to be increased and what directions are necessary in this respect."
(3.) The Delhi area served by the Undertaking is divided into a number of zones. Technical staff is attached to each zone. At the head of the Staff is an Assistant Engineer. Next to him is a Technical Superintendent and there are Inspectors below him. The staff looks after the operation, maintenance and construction of the distribution system. The workmen covered by both the points, regarding which special leave has been granted, are persons working either in the sub-stations or the zonal stations. The demand of the Technical Superintendents and Inspectors in the sub-stations and zonal stations was that their hours of duty and other conditions of service should be fixed in the same manner as those of the employees working in the power stations which have been registered as factories under the Factories Act, 1948. On this basis, the Superintendents and the Inspectors claimed that they should be paid over-time wages for the extra time they work over and above their normal hours of duty. This claim was pressed on the basis that the workmen in the power stations get such payment for over-time work.;
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