Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a class III employee working in the office of respondent no.4. He has preferred this writ petition for a direction ordering the respondent no. 4 to deduct the GPF from the salary of the petitioner from the month of December, 2008 and to pay him salary of Electrician in regular establishment since November, 2008.
(2.) The facts are; the petitioner claims that he was initially appointed on the post of Electrician on 1.4.1985. An industrial dispute was raised. The State Government on 24.8.1990 referred the matter under section 4-K of the U.P. Industrial Disputes Act to the Industrial Tribunal (I), U.P. at Allahabad which was registered as Adjudication Case No. 35 of 1990.
(3.) The said reference was decided by the Tribunal issuing a direction to the respondents that with effect from 1.4.1988, the petitioner shall be deemed to have been confirmed and he will be entitled for salary.;