BVG INDIA LTD Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) The petitioner before this Court is a company registered under the Companies Act, 1956 and it is in the business of providing, inter alia, manpower to various industries, including Oil and Natural Gas Corporation, Dehradun (from hereinafter referred to as ONGC).

(2.) The present dispute before this Court is between the workers on one hand who have been employed through service provider in ONGC and the service provider on the other hand. An agreement was arrived between the service provider and the Union of workers i.e. ONGC Contract Workers Employees Union on 15.01.2010, which is as follows:

(3.) Broadly as per the terms of the said settlement, the service provider was to pay an amount of Rs. 400/- (Rupees Four Hundred only) as additional minimum wages and Rs. 840/- (Rupees Eight Hundred Forty only) as arrears for certain period. This amount has not been paid and therefore the workers Union moved an application before the Regional Labour Commissioner (Central) under Section 33C (1) of the Industrial Disputes Act, 1947 (from hereinafter referred to as the Act).