ENGINEER ZILLA PANCHYATH DIVISION, SRINGERE, CHIKKAMAGALURU Vs. PURAJ

JUDGEMENT

(1.) This appeal, though listed for admission, is taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) Aggrieved by the judgment and order dated 28.12.2011 passed in WCA/NF No.6/2005 by the Labour Officer and Commissioner for Workmen's Compensation, Sub-Division-1, Chikkamagalur (hereinafter referred to as 'the Commissioner'), the instant appeal has been preferred by the Zilla Panchayat, Sringeri, Chikkamagalur.

(3.) Facts giving rise to the filing of the appeal briefly stated are that the 2nd respondent in the instant appeal had secured a contract of digging the well from the appellant-Zilla Panchayat and for which purpose, had employed the 1st respondent on contract/daily wage basis. It transpires that the 1st respondent was being paid Rs.150/- per day as wages.