PRESIDENT Vs. KALUBHAI JORAJIBHAI DAMOR

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 9th April 2002 passed by Labour Court, Godhra in Recovery Application No.270 of 1997 whereby the petitioner was directed to pay the difference of wages of Rs.26064/-.

(2.) According to the respondents, they were engaged by the petitioners on consolidated payment as shop attendant-cum-peon with effect from 22.2.1996. The respondent filed application under section 33-C(2) of the Act where the Labour Court has passed the aforesaid award.

(3.) The main contention raised in this petition is that the claim was required to be adjudicated by way of reference and once the claim is established then only it can be entertained in the recovery application.