SHRI NARENDER KUMAR MAKHIJA Vs. INTERNATIONAL AMUSEMENT LTD.

JUDGEMENT

(1.) THE petitioner in the present writ has challenged the award dated 17th March, 2006 passed by the Labour Court -XII in LCA No. 6 of 2005 titled Narender Kumar Makhija v. International Amusement Ltd.

(2.) BY virtue of the impugned award, the application of the petitioner under Section 33 -C(2) of the Industrial Disputes Act, 1947 was dismissed. The reason given for the dismissal of the application was that the management has disputed the entitlement of the petitioner/workman with regard to the claim. It was also observed by the learned Labour Court that there is no prior adjudication with regard to these disputed claims and, therefore, the application was dismissed.

(3.) I have heard learned Counsel for the petitioner.