RAMNIKLAL DAVE Vs. STERLING AGENCY

JUDGEMENT

(1.) The Labour Court has dismissed the application filed by the petitioner Under Section 33C(2) of the Industrial Disputes Act prompting the petitioner to file the present petition.

(2.) According to the petitioner, he was employed in M/s. Tandur and Shahabaz Stone Co. Respondent No. 1 was a sister concern of the aforesaid company. The petitioner contends that he was asked to work in the respondent company as well for the period from 1983 to 1989. According to the Petitioner, he has not been paid any remuneration for working in the respondent company and therefore he claimed Rs. 47,125/- as the amount payable @ Rs. 500/- per month for the period from 1983 to 1989.

(3.) The Application was contested by the respondent employer by contending that the petitioner was paid his contractual wages by Tandur and Shahabaz Stone Company and his retiral dues were also paid to by by the Company. The respondent further contended that it had no employer-employee relationship with the petitioner and therefore was not liable to pay any amount to him.