S.K. Jain, J. - (1.) Award dated 16.8.1982 (Annexure P-6) passed by Shri S.S. Sidhu, Presiding Officer, Industrial Tribunal, Punjab, Chandigarh in Reference No. 58 of 1980 has been challenged vide this writ petition under Articles 226 and 227 of the Constitution of India.
(2.) Broad facts of this case are that the Co-operative Banks Employees Federation submitted a Charter of demands on November 13,1972 and after holding negotiations a settlement was arrived at on May 28, 1973 between the Managements of various Cooperative Banks and the Cooperative Banks Employees Federation.
(3.) Dispute having arisen between the Employees Federation and the Management, the Slate Government vide notification of July 31, 1978 referred the following dispute for adjudication to the Presiding Officer Industrial Tribunal, Chandigarh:- "Whether the junior Clerks/Peons appointed in April/May, 1978 are entitled to Dearness Allowance on the basis of price index 1960-100 as admissible to the workmen and the same categories appointed prior to their appointment? If so, from which date and with what other details -;