MOHAMMED YASINULLA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) This intra Court appeal has been filed against the order dtd. 21/12/2020 passed by the learned Single Judge by which, the writ petition preferred by the appellant has been dismissed.

(2.) The facts giving rise to filing of this petition, briefly stated are that the appellant had approached the Labour Court seeking payment of overtime wages in the proceeding under Sec. 33(C)(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the ID Act ', for short). The Labour Court by an order dtd. 29/7/2015 declined the claim of the appellant for payment of overtime wages on the ground that there is no adjudication of right of the appellant. The appellant challenged the aforesaid order in a writ petition before the Single Judge which has been dismissed by an order dtd. 21/12/2020.

(3.) Learned counsel for the appellant submitted that the learned Single Judge erred in upholding the order passed by the Labour Court.