SUJATA ANAND Vs. MAHAVIR GENERAL HOSPITAL

JUDGEMENT

(1.) THE applicant who happens to be the respondent in Special Civil Application No. 10643 of 2008 has taken out this application with following main prayers:-

(2.) LEARNED advocate for the applicant has mainly relied upon the testimony of applicant herself before the Labour Court that her wages were Rs.1800/- p.m. Based there upon this application is taken out for enhancement of the amount which is being paid to her towards last drawn wages under section 17-B of I.D. Act.

(3.) LEARNED advocate for the applicant workman contended that the documents adduced before this Court have been considered by the Labour Court and the Labour Court has accepted the say of the workman that she was receiving Rs.1800/- last drawn wages and therefore this cannot be brushed aside at the instance of employer and production of wage slips by the employer cannot be relied upon to outweigh the findings of the Labour Court recorded in the award.