- (1.) Heard Sri Ajay Kumar Srivastava holding brief of Sri Samir Sharma, learned counsel for the petitioner, Ms. Madhu Tandon, learned Standing Counsel for respondent no.1 and Shri Ranjeet Kumar Mishra, learned counsel for respondent nos. 2,3,4 and 5.
(2.) Briefly stated the facts of the present case are that the respondent nos. 2 to 5 were the employees of the petitioner's corporation. They retired on 31.5.2010, 20.6.2009, 31.5.2009 and 31.12.2009 respectively. They filed an application under Section 33-C (2)(5) of the Industrial Disputes Act, 1947 before the respondent no.1, claiming difference of salary in terms of VIth Pay Commission recommendations. The respondent no.1, by the impugned order dated 17.10.2011, allowed the claim of respondent Nos. 2 to 5 and directed the petitioner to pay a sum of? Rs.1,96,601/-, Rs.1,85,853/-, 1,77,117/- and Rs. 2,00,017/- respectively being difference of salary as per VIth Pay commission.
(3.) Aggrieved with this order, the petitioner has filed the present writ petition.;