MANAGEMENT OF THANTHAI PERIYAR TRANSPORT Vs. R JAGADEESAN

JUDGEMENT

(1.) THE Management of Thanthai Periyar Transport Corporation Limited is the appellant in the above appeals. The appeals have been filed against the common order of the learned Single Judge dated 28-9-1999 made in Writ Petition Nos. 15988/90 and 15989/90 in and by which the learned Judge confirmed the order of the Labour Court, granting over time allowance/wages.

(2.) WRIT Appeal No. 202/2000 relates to Claim Petition No. 810/87 filed by a Mechanic granting over time allowance of Rs. 660-44 for 79 hours at the rate of (4. 18 x 2) i. e. , Rs. 8. 36 per hour for having worked for 119 hours in five days when he was at the disposal of the employer and in charge of the transport of the vehicle bearing Registration No. TML 8393 from 4 A. M. on 6-1-1987 till 3 A. M. on 11-1-1987 for an outstation tourist trip between Cuddalore and Sabarimalai.

(3.) WRIT Appeal No. 203/2000 relates to Claim Petition No. 809/87 filed by a Driver, awarding over time allowance of Rs. 897. 15 for 125. 30 hours at the rate of (3. 58 x 2) i. e. , Rs. 7. 16 per hour for having worked for 189. 30 hours in eight days when he was at the disposal of the employer and was in charge of the transport of the vehicle bearing Registration No. TMS 8513 from 4. 00 A. M. on 3-1-1987 till 12. 30 P. M. on 10-1-1987 for an outstation tourist trip between Cuddalore and Sabarimalai. The time and date, registration number of the vehicle and number of days/hours worked are not disputed.