Sibghat Ullah Khan, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition is directed against award dated 02.02.1989 given by Presiding Officer, Labour Court, U.P. Agra in Adjudication Case No. 8 of 1986. The matter, which was referred to the labour court, was as to whether the action of the Petitioner employer of not giving the post and designation of R.G.C. (Routine Grade Clerk) to its workman Badri Singh Yadav son of Narain SinghYadav (represented by Union, Respondent No. 2 in this writ petition) was just and valid or not. The case taken by the Union on behalf of the workman was that the workman was appointed on the post of Mate on 04.10.1973, however with effect from the date of appointment the work of R.G.C. was taken from him. The dispute was raised in the year 1984 {being C.P. Case No. 205 (Agra) of 1984}. The labour court held that since the time of his appointment, the workman was doing the work of R.G.C., hence he must be given designation and pay -scale of R.G.C. with effect from the date of his appointment, i.e. 04.10.1973. An interim order was passed on 15.02.1993 staying the operation of the impugned award until further order.
(3.) THE labour court has held that workman had mentioned that for different periods he had done the work which is normally performed by R.G.C. like the work of billing, preparation of reconciliation statement, sending of dak, preparation of stationery account and receipt book etc., job of dak dispatch in revenue section and entry in the register, the job of scrutiny of new connections and worked in the office of Fund Officer, Agra.;