DELHI TRANSPORT CORPORATION Vs. BISHAN SWAROOP

JUDGEMENT

(1.) THE present writ petition has challenged the award dated 8th July, 2005 passed by Sh. D. C. Anand, Presiding Officer, Labour Court -I in new LCA No. 51/2005 and old LCA No. 719/1991 in the case titled Workman/claimant Bishan Swaroop Vs. M/s DTC.

(2.) BY the impugned award dated 8th July, 2005 the claim petition of the respondent/workman under Section 33(C)(2) of the Industrial Disputes Act, 1947 was partially allowed by directing the petitioner/management to pay an amount of Rs. 19,782.70 to the respondent/workman within a period of one month on account of the overtime of the respondent/workman with the petitioner/management.

(3.) THE petitioner/management in their written statement of the statement of claim in para 3 sub para 3 stated as under: "That the contents of Para III are incorrect, misconceived, wrong and hence denied. The workman work 2320 hours of overtime work from 1.2.1986 to 25.4.1988. The workman was paid Rs. 19,782.70 for overtime wages. No amount is payable in regard to overtime work."