LORD KRISHNA BANK LTD. Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) The employer is before the court.

(2.) Exts. P-5 and P-6 are under challenge. These are orders passed under S.4 of the Kerala Payment of Subsistence Allowance Act, 1972, for short the Subsistence Allowance Act, directing the petitioner to pay the third respondent, the employee, subsistence allowance quantified by these orders.

(3.) The counsel for the petitioner bank argued that the conciliation officer competent to enquire into third respondent's claim and report is the conciliation officer appointed by the Central Government. However, the orders under challenge are based on the reports submitted by the conciliation officer appointed by the State Government. Is this argument acceptable, is the question arising for consideration.