TALUKA DEVELOPMENT OFFICER Vs. AJITSINH NARSANGBHAI PARMAR

JUDGEMENT

(1.) The present petition is filed under Articles 226 and 227 of the Constitution of India by the employer, challenging the award dtd. 21/12/2024 passed by the learned Labour Court, Surendranagar, in Recovery Application (C-2) No.241 of 2023, whereby the petitioner has been directed to pay an amount of Rs.39,000.00 to the respondent-workman towards unpaid wages.

(2.) The gist of the case is that the respondent was serving as a Computer Operator with the petitioner establishment and was drawing monthly wages of Rs.4,500.00. It is the case of the respondent that wages for the period from August 2015 to March 2016, i.e., for the months of August, September, October, November, December 2015 and January, February, March 2016, were not paid by the petitioner. Upon demanding the wages, the Taluka Development Officer instructed the respondent to continue with the work. However, despite rendering services for nine months, no wages were paid. Consequently, the respondent filed a Recovery Application under Sec. 33(C)(2) of the Industrial Disputes Act, 1947 ('the I.D. Act ' hereinafter), relying on documentary evidence in the form of a certificate issued by the Taluka Development Officer, which certified the respondent's nine months of service. After considering the certificate and the submissions made by the petitioner, the learned Labour Court directed the petitioner to pay the unpaid wages, which is the subject matter of challenge before this Court.

(3.) Heard the learned advocate Ms.Harshal Pandya for the petitioner.