COOPERATIVE STORES LIMITED Vs. K S KHURANA

JUDGEMENT

(1.) Special leave granted.

(2.) In the present case, the notice was confined to the question as to the date from which the respondents-workmen were entitled to payment on account of weekly off-days. Pending notice, this court directed the appellant to pay 50% of the amount awarded to the workmen within a stipulated time, which we are told has since been done. The short question arises in the following factual background.

(3.) The respondents-workmen made a grievance that the appellant had not paid the wages in respect of weekly offs to which they were entitled. They, therefore, moved the Labour court under Section 33-C (2 of the Industrial Disputes Act, 1947. Exercising jurisdiction under that provision, the Labour court passed an order directing the appellant to pay the amount claimed by the workmen. It is against that order that the appellant preferred a writ petition in the High court at Delhi which was disposed of by a learned Single Judge of the High court on merits. The appellant preferred an appeal against the order of the learned Single Judge which was dismissed in limine. It is against the said order that the present appeal is filed. As stated earlier when the matter came up for admission, notice was issued on the limited question stated hereinbefore.