COLLECTOR Vs. MANUBHAI SITARAM MORE

JUDGEMENT

(1.) This petition is directed against the judgement and award passed by Labour Court, Ahmedabad in Recovery Application No.2930 of 1994 whereby the petitioner is directed to pay the respondents various amounts as stated in the award.

(2.) The respondents herein had filed an application under section 33(c)(1) of the Act and the question before the Labour Court was whether the respondents herein are entitled to get the amount in question on account of overtime working as claimed by them. The Labour Court granted the said claim as stated hereinabove.

(3.) Heard the learned Advocates for the respective parties and perused the relevant record.