DIVISIONAL CONTROLLER NORTH-EAST KARNATAKA ROAD TRANSPORT CORPORATION Vs. ABDUL JABBAR S/O MEHBOOB SAB MULLA

JUDGEMENT

(1.) Petitioner-Corporation has called in question order passed by the Presiding Officer, Labour Court, Gulbarga in Application Nos.7/2010 dated 19.11.2010, Application No.26/2011 dated 19.10.2011 and Application No.77/2011 dated 17.02.2012.

(2.) Facts in brief leading to the filing of this writ petition are as under:

(3.) Thereafter workman filed an Application No.26/2011 before the Labour Court, Bijapur under Section 33(C)(2) of the Act seeking a direction to the Corporation to pay a sum of Rs. 1,66,220/- (for the period 01.01.2010 till 31.12.2011) along with interest at 18% p.a. The respondent-Corporation filed statement of objections contending that workman had not produced joining report or necessary documents and therefore, he is not entitled to wages. The Labour Court, after hearing the parties, allowed the application partly with costs holding that workman is entitled to aa sum of Rs. 1,50,267/- with interest at 9% p.a. from the date of application till recovery of entire amount. Corporation was granted a period of two months to pay the amount, failing which, respondent was directed to pay interest at 18% p.a. on the said amount from the date of petition till recovery of entire amount. Again workman filed one more Application No.77/2011 before the Labour Court, Bijapur under Section 33(C)(2) of the Act seeking payment of a sum of Rs. 78,925/- (for the period 01.04.2011 to 30.11.2011) with interest at 18% p.a.