- (1.) The Haryana State Minor Irrigation Tubewell Corporation Limited has filed the instant petition impugning the order dated 14.12.2012 passed by the Presiding Officer, Industrial Tribunal and Labour Court, Union Territory, Chandigarh whereby an application filed by respondent No. 1 under Section 33-C (2) of the Industrial Disputes Act, 1947 (for short ' the Act') had been allowed and directions have been issued to pay an amount of Rs. 1,14,480/- to the workman along with simple interest @ 6% per annum from 11.7.2008 i.e. the date of filing of the application.
(2.) Brief claim that was set up by the workman was that he had been appointed with the Corporation as Junior Assistant/Accounts Clerk w.e.f. 31.7.1973 under training on a fixed stipend of Rs. 250/- per month. This was followed by a regular appointment on a regular scale of Junior Assistant/Accounts Clerk on 20.2.1974. Workman was promoted as Head Clerk on 7.12.1978 and subsequently designated as Head Assistant. Workman was placed under suspension for the period from 8.4.1994 to 4.4.1999 on account of initiation of certain departmental proceedings. During the period of suspension, he was paid subsistence allowance @ 50% of pay from 8.4.1994 to 18.12.1997 and @ 75% from 19.12.1997 to 4.4.1999. He was re-instated w.e.f. 5-4-1999.
(3.) Precise claim raised in the application under Section 33-C (2) of the Act was for release of annual increments during the suspension period. It is such claim that has been accepted in the light of the impugned order dated 14.12.2012, Annexure P3.;