BHARAT KRISHAK SAMAJ Vs. N L KAKKAR

JUDGEMENT

(1.) This is a petition by Bharat Krishak Samaj (Farmers Forum India) impugning the order of the labour court dated 4-7-1980,

(2.) These are the facts. Respondent No. 3, Prithi Singh is the workman. He was working as a driver with the management of Bharat Krishak Samaj from 1960 to 1976. In 1976 his services were terminated by the Samaj. So he raised an industrial dispute. The Delhi Administration under sec. 10 of the Industrial Disputes Act (the Act) referred it to the labour court.

(3.) Contemporaneously he made an application under sec. 33C of the Act alleging that he did four hours extra work beyond his normal working hours and he was not paid overtime wages over this period of 16 years. He claimed over time wages at the rate of Rs. 8.00 per day, for working four hows a day. The total amount he claimed was Rs. 36,795.00.