- (1.) The learned counsel for the appellants submits that he has taken steps to remove defect No.3. The other defects being formal in nature are taken note of and are ignored. The appeal be taken on the regular side.
(2.) The learned counsel for the appellants frankly submits that similar nature intra-court appeal, being SAW No.3/2012, has been considered and dismissed by a Co-ordinate Bench on 24.04.2012; and has placed for perusal before us the order so passed in SAW No.3/2012 wherein, the Co-ordinate Bench has observed as under: "The learned Single Judge after considering the material on record has observed that the Industrial Tribunal after examining entire record arrived at a conclusion that without any just reason similarly situated persons were given pay scale no.3 whereas the respondent workman was allowed pay scale no.2. It has also been found by the learned Single Judge that certain persons junior than the petitioner having same qualification and discharging same duties were allowed to have fixation of pay in pay scale no.3. Under these circumstances, we are not inclined to interfere with the impugned order and the intra court appeal deserves to be dismissed."
(3.) In the present case, the writ petition filed by the petitionerappellant was dismissed with reference to the aforesaid order passed in SAW No.3/2012. Obviously, the learned Single Judge cannot be said to have committed any error in dismissing the writ petition with reference to the order passed by a Division Bench of this Court.;