EXECUTIVE ENGINEER Vs. J B SONI

JUDGEMENT

(1.) Mr.Pandya is appearing for the petitioner. None appears for the respondent.

(2.) In this petition, the petitioner Board has challenged the judgement and award dated 13.10.1988 passed by the Presiding Officer, IIIrd Labour Court, Surat in Recovery Application No. 532 of 1986. The facts leading to the present petition, in short, are as under:-

(3.) Said Recovery Application was heard by the Labour Court and after hearing the parties, the Labour Court ordered that the respondent be paid Rs.70.00 as Cash Allowance at the rate of Rs.10.00 for the period from 1.9.1985 to 31.9.1986 and Rs.2450.00 as Travelling Allowance for the said period. The petitioners were also directed to pay the costs which was quantified at Rs.100.00. Feeling aggrieved by the said judgement and award of the Labour Court, the petitioners have approached this Court by way of this petition under Article 227 of the Constiution of India.