- (1.) In this writ application, the Petitioner has challenged an award dated June 25, 1998 made by learned Central Government Industrial Tribunal in Reference case 39 of 1994.
(2.) The facts, pertaining to the writ petition, are briefly as follows: Two members of the Respondent Union, namely, Sudip Kr. Ghosh and Tapan Kr. Sarkar were appointed as clerk-cum-Typist of the Petitioner on June 1, 1979 and on July 11, 1981 respectively. While Tapan Kr. Sarkar was posted in the international Branch of the Petitioner, he was redesignated as Clerk-cum-Telex Operator on and from February 1, 1982 and was granted special benefits pertaining to the duties of Clerk-cum-Telex Operator with effect from December 29, 1983.
(3.) Sudip Kr. Ghosh while posted in the international branch of the Petitioner was granted special allowance pertaining to the duties of Clerk-cum-Telex Operator with effect from September 8, 1985.;