RAVINDRA PURSHOTTAM PATIL Vs. ELECTRICAL CONTROLS AND SYSTEM

JUDGEMENT

(1.) By way of this petition, which is filed under Articles 226 and 227 of the Constitution of India, petitioner has challenged the order dated 18.07.2018 passed by the Labour Court, Vadodara, in Reference (C?2) Application No.83 of 2015.

(2.) Heard learned advocate Mr. Yogen Pandya for the petitioner.

(3.) It is submitted by learned advocate for the petitioner that petitioner was working as Assembler with the respondent from 01.02.2010. The respondent took the work from the petitioner from 7:30 a.m. to 7:30 p.m. i.e. for 12 hours including 3 hours and 15 minutes overtime. However, for the overtime work, no wages were paid to the petitioner. Petitioner, therefore, filed complaint before the Industrial Safety and Health, Vadodara. Pursuant to the compliant given by the petitioner, the said authority instructed the respondent to give double amount of overtime as per the provisions contained in Section 59 of the Factories Act, 1948.