NORMAN ALBUQUERQUE Vs. SANDEEP VERNEKAR

JUDGEMENT

(1.) Heard.

(2.) A claim made by the Petitioner under Section 33C(2) of I. D. Act, 1947 for Rs.18,000/- as difference in wages payable from March, 1999 to August, 1999, and Rs.6,426/- by way of allowances, has been rejected by the learned Labour Court by Judgment dated 25-7-2003.

(3.) The case of the Petitioner was that he was employed by the Respondent as Office Staff, and even on that, there does not appear to be any consistency in the claim of the Petitioner.