J.J.MUNIR, J. - (1.) This petition has been filed seeking to quash an order dated 07.12.2018 passed by the Deputy Labour Commissioner, Basti Division, Basti in TP Case no.6 of 2016, Rakesh Kumar vs. Sanstha Pramukh/ Varishth Prabandhak M/s. Basti Sugar Mill, Basti declining to grant arrears of revised salary, arrears on account of revision in Medical Reimbursement, LTA, House Rent Allowance, Exgratia dues and Special Allowance, that are claimed not to have been paid in breach of the petitioner's entitlement under the U.P. Factories Welfare Officers Rules, 1955, and hereinafter referred to as 'the Service Rules'.
(2.) The aforesaid order dated 07.12.2018, that is hereinafter referred to as the impugned order, came to be passed by the Deputy Labour Commissioner on an application made by the petitioner claiming reliefs regarding arrears due to revision of pay and other allowances etc. for the period in question, in consequence of the enforcement of the Sixth Pay Commission, invoking jurisdiction of the Deputy Labour Commissioner under the U.P. Industrial Peace (Timely Payment of Wages) Act, 1978, and, hereinafter referred to as the Act of 1978.
(3.) Heard Sri S.K. Srivastava, learned counsel for the petitioner in support of the motion to admit this petition to hearing. Sri Ashish Mishra, learned counsel for respondent no.3 and Sri Mahendra Pratap Singh, learned Standing Counsel appearing for respondents nos.1 and 2, have been heard in opposition.;