MOHAMMED ABDUL MALIK Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner is questioning the Award of the first Respondent the Presiding Officer of the II Additional Labour Court, Chennai in C. P. No. 205 of 1998.

(2.) BRIEFLY the facts are: The petitioner is having a shop and he is doing business in garments. The second Respondent hereinafter referred to as workman worked as Part-Time employee as Quality Control Inspector. According to the petitioner, the workman stopped offering his services with effect from 31. 8. 1997 and left the services of the petitioner. But thereafter, he issued a legal notice on 12. 1. 1998 claiming Rs. 12,000/- as salary payable to him from September to December 1997 at the rate of Rs. 3,000/- per month and after issuance of the legal notice he filed a petition under Section 33 (c) (2) of the Industrial Disputes Act claiming the following:

(3.) THE Labour Court has numbered the dispute as C. P. No. 205 of 1998 and claim statement and counter statements were filed and the petitioner disputed about the amounts and after enquiry, the Labour Court, by the impugned Award directed the petitioner to pay Rs. 2,13,000. 00 under the head of unpaid salary for the period from 1. 9. 97 to 31. 12. 97 and overtime wages for 60 months at the rate of Rs. 3,000/- per month and Leave Salary for a period from 1. 4. 92 to 31. 12. 97 and bonus for the year l996-97.