SUDHAKAR Vs. BEMCO HYDROLINKS LTD.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the respondent.

(2.) THE petitioner is before this court questioning the order of the Labour Court in the following circumstances.

(3.) THE learned counsel for the petitioner would submit that the joint memo filed related to the claim towards back wages and did not include other consequential benefits, which in the eye of law, the petitioner was entitled and denial of the same results in a miscarriage of justice.