- (1.) .This writ petition has been filed by the petitioner -Bokaro Ispat Kamgar Union against the award dated 22nd July, 1994 by which the Industrial Tribunal, Ranchi, was pleased to hold that the claim of the Union for revision of the pay scale of Welfare Inspector and Senior Labour Welfare Inspector requires no increase, specifically stating the terms of reference, which is as follows: " Whether the demand of increase in pay scale of Welfare Inspector and Senior Labour Welfare Inspector engaged in Bokaro Steel Plant is justified? If so, what should be their pay scale and since when it should be enforced -
(2.) THE Industrial Tribunal was pleased to hold that the increase in the pay scale is not required and thus the answer to the reference by the Tribunal was in the negative. The petitioner -Union, therefore, had challenged the award in the year 1994, but the counsel for the parties are not in a position to inform whether the pay scale in all these 14 years have been revised or not. It is not possible to differ with it after a period of 14 years as the matter is of the year 1994. Besides this, reasonable inference can be drawn that the pay scale of the officers must have been revised during this period.
(3.) THEREFORE , we treat this writ petition as infructuous with liberty to the counsel for the petitioner to file an application for recall of this order, .in case, the pay scale of the Welfare Inspector and Senior Labour Welfare Inspector has still not been revised.;