SADANAHALLI FELLSITE MINES Vs. M. J. MAHENDRA

JUDGEMENT

(1.) This intra court appeal is filed against the order dtd. 31/7/2017 passed by the learned Single Judge by which the writ petition preferred by the appellants has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellants are the Proprietors of Sadanahalli Fellsite Mines. The respondent was employed on a consolidated salary of Rs.5,000.00 per month in the establishment of the appellants' at Sadanahalli Fellsite Mines. However, it is the case of the respondent that the salary due to him was not paid and when he made a demand for arrears of salary, his services were terminated in the month of April 2000.

(3.) Thereupon the respondent filed a petition under Sec. 33(C) of the Industrial Disputes Act, 1947, (for short 'the Act') in which inter alia it was pleaded that he has not been paid arrears of salary for the period from January 1992 till April 2000. The respondent thus claims that Rs.5,55,000.00 as due and payable to him. The notice of the proceedings was served on the appellants. However, the appellants did not appear before the Labour Court. The Labour Court by order dtd. 24/1/2017 directed the appellants to pay a sum of Rs.5,55,000.00 to the respondent.