RAJ KUMARI Vs. S C E H

JUDGEMENT

(1.) The petitioner has filed the present writ petition assailing the order of the Labour Court by which the application of the petitioner/claimant filed under Section 33-C(2) of the Industrial Disputes Act was partly allowed. In the said application, the petitioner made a claim of Rs. 13,899.00 from the respondent/management on the following basis : <FRM>JUDGEMENT_1017_ILRDLH16_2007Html1.htm</FRM>

(2.) Vide the impugned order, the Labour Court held that the petitioner/claimant was entitled to only a sum of Rs.9,003.00 from the respondent/management and that she had no existing right to claim any Night Duty Allowance from the respondent/management @ Rs.204.00 per night as no rules/regulations to the said effect had been placed on the record.

(3.) In the present proceedings, vide order dated 19th November, 2003, the scope of the present writ petition was confined to the question as to whether any interest could be granted to the petitioner under Section 33-C(2) of the Industrial Disputes Act.