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Judgment
None Present from the side of the Applicant.
I waited upto 03.00 P.M. This Tribunal is of the view that the matter should be decided.
The brief facts of the case are that the applicants are claiming Technical Allowance with retrospective effect, who are working as Washer-men and Barbar with the respondents. They made a request through representation to the respondent no.3 stating that Technical Allowance should be paid to them, which was disposed of by the respondents by passing Annexure A-1 order 31.03.2017.
Notices were issued to the respondents by this Tribunal and detailed reply was filed by the learned counsel for the respondents.
Mr.G.S. Virk, learned counsel appeared and stated that no such allowance is given in any of the department by the respondents. He drew my attention to the Annexure A-1 filed by them along with the counter affidavit. He also further drew my attention to the pay slips of some of the employees where no such technical allowance frequently mentioned paging numbers from 39 to 41.
Heard the learned counsel for the respondents and perused the pleadings available on records.
In the present Application, the applicants have not made out any case that they should be granted technical allowance. However, they have submitted that in a similar situation the technical allowance is given by the department. On the other hand, learned counsel for the respondents on oath stated that none of the employees had ever been given the technical allowance.
In view of the above, the applicants have failed to made out a case in their favour and the same is, accordingly, dismissed. No order as to the costs.