UTTAR PRADESH RAJYA SETU NIGAM KARMCHARI PARISHAD Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2006-3-53
HIGH COURT OF ALLAHABAD
Decided on March 21,2006

UTTAR PRADESH RAJYA SETU NIGAM KARMCHARI PARISHAD Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) This petition has been filed by the U.P. Rajya Setu Nigam Karmchari Parishad. Branch Varanasi which is a registered Union/Association of" the workmen working in the U.P. State Bridge Corporation Ltd.
(3.) The U.P. State Bridge Corporation Limited (hereinafter referred to as the Corporation) has been established by the State Government for construction and maintenance of bridges in the State of Uttar Pradesh. It is claimed that the petitioner is a Union/Association of the employees working in the Corporation as Chaukidars, Beldars, Helpers, Work Agents, Khalasis, Crane Operators, Fitters. Linemen, Drivers. Dockers, Meths, Store Keepers etc. The workmen members of the Union/Association are working from in-between 1979 and 1983 and have completed about 15 to 25 years of service. Some of them have been paid a fixed pay of Rs. 3200/- and rest the daily rated charges at the rate of Rs. 2000/- per month.;


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