LIFE INSURANCE CORPORATION OF INDIA Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT AND

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) This petition is directed against the order dated 30.11.1987 (Annexure-5 to the writ petition) passed by the Central Govt. Industrial Tribunal-cum-Labour Court, Kanpur (hereinafter referred to as the C.G.I.T., Kanpur) in L.C.A. No, 83 of 1986. By the impugned order the C.G.I.T., Kanpur has allowed the claim application of the workman for computation of monetary benefits filed under Section 33-C (2) of the Industrial Disputes Act, 1947 amounting to Rs. 9559.88p.

(3.) The workman claimed that he was appointed, as an Assistant by the management of L.I.C. at their Kasgaj Branch vide their letter No. Estt/per/83, dated 14.11.83. Initially for a period of 45 days, i.e., w.e.f. 15.11.1983 to 29.2.1983; that subsequently he was appointed vide letter dated 31.12.1983 for 45 days from 2.1.1984 which was extended for another 40 days w.e.f. 16.2.1984. He also claims that thereafter he was asked by the Branch Manager to continue to work, pending further sanction from the Divisional Office without giving appointment letter. The petitioner alleges that he worked till 11.1.1985 when his services were discontinued in an illegal and unjustified manner and though he had worked as an Assistant from 15.11.1983 to 11.1.1985, he was paid wages for the period 15.11.1983 to 26.3.1984 only. He further claimed wages amounting to Rs. 9559.88/- for the period 27.3.1984 to 11.1.1985 and also for 2 days, i.e., 30.12.1983 and 31.12.1983 and also submitted a chart/statement of the amount alleged to be due to him.