BHASKARA MENON Vs. K S R T CORPORATION

JUDGEMENT

(1.) The writ petitioner is a retired employee of the Kerala State Road Transport Corporation in its Water Transport Section. He had been working as Assistant Traffic Inspector in the water transport section at Ernakulam during 1963 to 1978.

(2.) The Traffic Inspector on duty at Ernakulam died early in 1964, and the petitioner had been directed to look after the duties of the Traffic Inspector also in addition to his normal duties as Assistant Traffic Inspector. This is seen from the orders Exts. P1 and P2 issued by the Water Transport Officer in June 1964 and August 1964 respectively.

(3.) An Industrial dispute between the Kerala State Road Transport Corporation and its workmen was referred for arbitration in 1967 under S.10A of the Industrial Disputes Act (hereinafter called the Act). The Writ Petitioner also participated in the Arbitration Proceedings, which was conducted by Sri G. Kumara Pillai, a retired Judge of this court who had been appointed as Arbitrator in the matter. The petitioner had claimed before the Arbitrator that he was entitled to be paid additional emoluments for the period during which he was in charge of the duties of Traffic Inspector in addition to his duties as Assistant Traffic Inspector. The Arbitrator passed his award on 12th December 1968 and it became enforceable in 1969.