- (1.) Aggrieved by the order dated July 21, 2011 in W.P.(C) No.5102/2011 passed by the learned Single Judge upholding the award dated February 10, 2010 of the Industrial Tribunal noting that the respondent/workmen were entitled to pay scale of semi-skilled workmen, the appellant Municipal Corporation of Delhi (in short 'the MCD') prefers the present appeal.
(2.) The workmen of the respondent union raised an industrial dispute on which, a reference on the following terms was made to the Industrial Tribunal: "Whether demand of Malaria Beldars for pay scale of Rs.3050-4590 and change of designation to Malaria Field Worker is justified and if yes, to what directions are necessary in this respect?"
(3.) In the claim petition the respondent stated that the work which they were performing was of a special nature involving health hazards as they were using chemicals which were highly poisonous to eradicate Malaria and since they were performing skilled nature of job they were entitled to pay scale of Rs. 3050-4590/- and also sought change of designation from Malaria Beldars to Malaria Field Workers in the skilled category.;