DELTA MECCONS (INDIA)LTD Vs. K.K.SHARMA

JUDGEMENT

(1.) DELTA Meccons (India) Ltd. is before this Court along with one Mr.Dipak Jamnadas Barai ­ shareholder of Delta Meccons (India) Ltd. being aggrieved by judgment and award dated 19.08.2006 passed by the learned Judge of Labour Court, Vadodara in Reference (LCB) No.1138 of 2001, a copy of which is produced at Annexure -K.

(2.) LEARNED Advocate for the petitioner invited attention of the Court to Annexure -B. It is a document which is exhibited before the Labour Court as Exh.28. It says, 'Salary Payable A/c K.K.Sharma 67440'. The particulars are, "To SBI -A/C 5039 Being the Amt of salary paid to Mr.K.K.Sharma upto July 0000. Accepted under protest subject to reconsideration of salary per month @ Rs.30,250/ - Gross per month (Rupees Thirty Thousand two hundred fifty only) in place of rs.27,500/ - (Rupees Twenty Thousand Five Hundred) has been received". 2.1 Besides this, learned Advocate for the petitioner invited attention of the Court to a document which is produced before the Labour Court at Exh.40. This is an application from Mr.K.K.Sharma ­ respondent herein. The application is addressed to the Group Consultant ­ H.R.D., Delta Mechcons (India) Limited. It is dated 12.05.1998. At internal page No.5 of this application, it is stated by the applicant -respondent herein in Item No.(iv) as under: -