JAGBIR SINGH BAJWA Vs. MODISTONE LTD

JUDGEMENT

(1.) THE petition impugns the order dated 5th June, 2004 of the Labour Court dismissing the application of the petitioner under Section 33C(2) of the I.D. Act, 1947 as not maintainable.

(2.) NOTICE of the petition was issued.

(3.) IT was the case of the petitioner in the Statement of Claim that a large sum of money had fallen due to him from the respondent employer on the basis of the Monthly Quota Achievement Records for the period March, 1986 to November, 1986. IT was pleaded that such amount of money had accrued to the petitioner on account of declared Sales Incentive Scheme circulated and published by the employer and on the rates mentioned therein. The petitioner in this regard also relied upon the letter of appreciation issued by the employer to him. IT was further the case of the petitioner that the employer had declared a lockout w.e.f. 29th November, 1986 and though the lockout was lifted prior to the filing of the application u/S 33C(2), the monies accrued to the petitioner on account of the said Incentive Scheme had not been settled by the respondent.