VAMAN Vs. THE MANAGEMENT NWKRTC

JUDGEMENT

(1.) THE petitioner, who is the workman under the respondent/management, has filed the above writ petition, challenging the order dated 31.03.2012 made in Application No. 58/2011, allowing the application and declaring that the applicant/petitioner is entitled to Rs. 60,871/ - with interest at 12% per annum, from the date of application till realisation of the entire dues.

(2.) THE petitioner, who is the applicant before the Addl. Labour Court, Hubli, filed an application under Section 33 -C(2) of the Industrial Disputes Act, 1947, (for short 'the Act'), to compute the dues amounting to Rs. 76,055/ - as shown in Annexures and direct respondent to pay the said amount together with interest at 10% per annum from 09.01.2004 to 27.12.2006, alleging that he was appointed as a Conductor in the respondent/Corporation in the year 2000 and though the petitioner completed the probationary period of two years on 09.01.2004, he was paid salary in the probationary scale, despite several requests made by the petitioner. Therefore, petitioner has issued a legal notice to the respondent in this regard. Hence, the petitioner has requested to allow the application.

(3.) BASED on the above pleadings, the Labor Court framed the following points: