MAMTAJ GAFFAR MULLA Vs. VILAS BEEDI FACTORY

JUDGEMENT

(1.) Rule.

(2.) Petitioners have challenged the validity of Order, dated 19th January 1983 passed on Application Nos. 12 and 4 of 1980 dismissing their applications under Section 33-C(2) of the Industrial Disputes Act as not maintainable.

(3.) Petitioners through their applications filed under Section 33-C(2) of the Industrial Disputes Act sought for computation of the leave wages and the national and festival allowances etc. On a preliminary objection raised by the Management, the Labour Court has held thus :-