- (1.) The delay of 17 days has been sufficiently explained. It has not been opposed, and is thus condoned. The application for condonation of delay is allowed.
(2.) The appellant terminated services of the respondent, serving as Junior Assistant, on 05.05.1986. The respondent made a reference, which was adjudicated by labour court, and which by award dated 14.09.1993, declared his termination to be illegal and held him entitled for reinstatement, continuity in service and back wages. The respondent was reinstated in service on 31.05.1995, and was granted regular pay scale w.e.f.05.11.1996.
(3.) The conditions of grant of regular pay scale required the Junior Assistant to pass a type test. The respondent appeared in the type test and passed the same on 21.04.1996, proving his proficiency, and his entitlement for grant of regular pay scale. He thereafter, demanded regular pay scale with effect from the date, when his services were terminated. The demand was not accepted, on which he raised another industrial dispute, which was referred for adjudication to the labour court.;