Sunil Ambwani, J. - (1.) Heard counsel for parties.
(2.) The petitioners have prayed for quashing the award dated 11.9.2000 made by the Central Industrial Tribunal-cum-Labour Court. Kanpur in Industrial Dispute No. 3/1998, to the extent that the writ petitioners have been denied nomenclature/designation of Welder and Machinist respectively and regular pay scale in Grade-1 or any other grade with all other benefits admissible to the posts. They have also prayed for a writ of mandamus commanding the respondent to give designation and scale of pay to the petitioners on the post of Welder and Machinist in Grade-1 with effect from 10.7,1987 and 1.3.1987 respectively.
(3.) Brief facts, giving rise to this writ petition, are that the petitioners were appointed as Khalasi with effect from 10.2.1987 and 23.2.1987 respectively in Electric Locoshed Fazalganj Kanpur under Northern Railway, Allahabad. They raised industrial dispute for payment of wages for performing duties as welder Grade-1 and Machinists Grade 1 w.e.f. 10.7.1987 and 1.3.19S7.;