Arun Tandon, J. - (1.) Heard Sri Dinesh Dwivedi and Sri S.M. Dayal, learned Counsels for the petitioner, and Sri B.N. Singh, learned Senior Counsel for the Union of India-respondents.
(2.) This writ petition is directed against the award of the Central Government Industrial Tribunal-cum-Labour Court, Kanpur dated 31st July, 1989.
(3.) The facts of this case are that Kanhaiya Prasad was appointed as Craftsman Trainee Category I in the employment of Northern Goal Fields Limited (Bina Project), P.O. Bina Project, Distt. Sonbhadra under the terms and conditions mentioned in the appointment letter (Annexure II to the writ petition). The appointment had been offered on an initial basic wage of Rs. 15/- per day in daily rated pay scale of Rs. 25-00.26--18.12. In the terms and conditions of the appointment, it is mentioned that in the first year of training the workman will be entitled to wages meant for the Company's workers in Category I as per National Coal Wage Agreement Classification and during the second year he was to get wages as payable to the Company's workers in Category II under the said Classification. Thus, he has to be trainee in Category I in the first year and a trainee in Category II in the second.;