MOHANSING BHAGATSING CHAUHA Vs. ANAND RESTAURANT

JUDGEMENT

(1.) Challenge in this petition is to the common order dated March 24, 2008, passed by the Labour Court, Ahmedabad, below Exhibit 5 in Recovery Application Nos.828, 829, 831, 832, 833 and 834 of 2006 as well as order of application for deciding the preliminary issue, under section 33C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').

(2.) The petitioner had sought for amount of payment under the provisions of the Minimum Wages Act and Payment of Bonus Act before the Labour Court.

(3.) The respondent raised the preliminary issue on February 06, 2007 and, accordingly, the Recovery Application has been rejected vide order dated March 24, 2008.