JAMSHEDJEE JEEJEEBHOY CHARITY FUND Vs. JAHABUX FARAMROJ DASTOOR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners are challenging by this special civil application the order annexure 'A' passed by the Presiding Officer, Labour Court, Surat in Recovery Application No.1142/79 on 31st August, 1985.

(3.) The respondent-workman has filed an application under section 33-C(2) of the Industrial Disputes Act, 1947 before the said authority for the recovery of Rs.26,040/-, the details of which are as under: