M. VADIVELU Vs. RAJKISHAN & COMPANY

JUDGEMENT

(1.) The petitioner impugns an order dated 11.04.2007 (hereinafter referred to as the 'impugned order') passed by the Labour Court, Delhi in LCA No.49/2006. By the impugned order, the Labour Court has dismissed an application filed by the petitioner under Section 33C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act') claiming arrears of salary and other allowances from February 1993 till the date of his superannuation in 1998.

(2.) Brief facts of the case are that respondent No.1 appointed the petitioner as Quality Surveyor on 20.10.1981. Subsequently, the petitioner was promoted to the post of Senior Supervisor.

(3.) National Thermal Power Corporation (i.e. respondent no. 2 and hereinafter referred to as 'NTPC') is a Government of India enterprise which primarily deals in construction, operation and maintenance of the power projects in the country. NTPC has a power project known as National Capital Power Station at Dadri, Ghaziabad, Uttar Pradesh (in short 'project site'). In 1989, the NTPC awarded a contract for General Civil Works and Coal Handling Plant at the project site, to respondent no. 1.