R. B. Mehrotra, J - - (1.) U. P. State Electricity Board, a State Government Undertaking, has filed the present writ petition under Article 226 of the Constitution of India against the award of the Presiding Officer, Labour Court, dated 8th April, 1987.
(2.) THE Labour Court, Kanpur. in the impugned order has awarded an amount of only Rs. 7,117.50 to respondent Anandpal Singh accepting the claim of respondent workman only partly. THE respondent-workman claimed an amount of Rs. 70,615.50. The brief facts necessary for the decision of the writ petition are as under: Respondent-workman Anandpal Singh was employed with U. P. State Electricity Board from 1st January, 1967 as work charge Coolie. The respondent-workman claimed that he was regularised as work charge coolie on 16-3-1973 and he was transferred from Aligarh to Mathura on 1-4-1973. The respondent-workman accordingly joined his duty on 1-4-1973 at Mathura. On 1-6-1974, the respondent-workman claimed to have been transferred back to Alegarh. Subsequent thereto on 1-4-1975, the respondent-workman was transferred to Etah. The case of the respondent-work man is that whenever he was traasferred to different place of postings, he joined his duties at the place where he was transferred. The respondent-workman contended that he has submitted his T. A bills for joining duties at transferred places but he has not been paid any sum for the said T. A. bills.
(3.) THE respondent-workman filed an application before the Labour Court under Section 33-C (2 of the Industrial Disputes Act claiming payment of his salary from 1-2-1970 to August, 1982, bonus, overtime and salary in lieu of wages and made his claim for an amount of Rs. 70,615.50 P. The Labour Court afforded opportunity to both employer and the workman for adduring evidence.;