S. BOOPATHY Vs. MANAGEMENT OF SUNDRAM FASTERNERS LIMITED

JUDGEMENT

(1.) PETITIONER in both the revisions is one and the same. The petitioner had filed claim petitions in C.P.Nos.191 of 2002, on the file of the Labour Court II, Chennai and C.P.No.222 of 2004 on the file of the Principal Labour Court, Chennai, for computing of money due to him from the respondent / Management.

(2.) THE case of the petitioner is that he joined in the services of the respondent / Management as a Worker Apprentice, on 08.06.1990, and he completed the extended apprenticeship period, on 31.12.1991. Thereafter, he was employed on daily wages basis and hewas issued with an order of probation and the probation period was from 08.02.1993 to 31.08.1994. The petitioner, having satisfactorily completed his probation, was confirmed in service, on 01.09.1994. It is further submitted that as per the settlement between the Union and the Management, the respondent /Management has given Multi Skill Allowances to its employees from the year 1989 and the petitioner is also entitled to get the benefit under the said scheme. In C.P.No.191 of 2002 he claimed a sum of Rs.8100/ - and in C.P.No.222 of 2004, he claimed a sum of Rs. 11,050/ -.

(3.) MR .V.Prakash, learned senior counsel appearing for the petitioner submitted that admittedly, the petitioner was in the employment of the respondent and he is entitled to the amounts claimed in the claim petitions. Only due to the reason that the Management had questioned the filing of claim petitions before the Labour Court, Chennai, raising the jurisdictional issue, the petitioner has filed these revisions, seeking transfer to the Labour Court, Salem. This Court, in a petition filed under Article 227 of the Constitution of India, can pass orders, transferring the claim petitions from one Court to another. The learned counsel relied upon the order passed by this Court in CRP.No.835 of 1994, dated 29.04.1994.