P.B.BAJANTHRI,J. - (1.) In the instant writ petition, the petitioners have questioned the validity of the order passed by the Industrial Tribunal, dated 15.11.2012.
(2.) Respondent-Ram Saran was appointed as a Mate as workcharged employee for the SYL project on 01.02.1987. Thereafter, on 23.04.1998 he was accommodated as a Ward Attendant in Government Medical College-petitioner No.1. The respondent No. 1 has been denied increment after completing 8 years and 16 years of service with reference to the date of entry into service i.e. 01.02.1987.
(3.) Thus, respondent No.1 has filed an application before the Industrial Tribunal under Section 33 (c) (2) of the Industrial Disputes Act, 1947 that he is entitled to a sum of Rs.32,735/- along with interest. The Industrial Tribunal allowed the respondent's application that he is entitled to earn increment on completion of 8 years of service and 16 years of service with reference to the date of entry into service as a workcharged employee w.e.f. 01.02.1987.;