LAWS(BOM)-2020-11-345

NATHA BHIMRAO MOTE Vs. DIRECTOR GENERAL

Decided On November 04, 2020
Natha Bhimrao Mote Appellant
V/S
DIRECTOR GENERAL Respondents

JUDGEMENT

(1.) These Review Applications are filed by the original petitioner/ Management, Water and Land Management Institute (WALMI), Kanchanwadi, Paithan Road, Aurangabad, in Writ Petition No.2827/2019 and other connected writ petitions, seeking review of the order dated 26.07.2019.

(2.) Civil Application Nos.6480/2020 and 3447/2020 have been filed by the workers, who are beneficiaries of the order dated 26.07.2019 delivered in a group of Writ Petition No. 2827/2019 and connected petitions, seeking withdrawal of amounts.

(3.) At the outset, it needs to be noted that 141 workers, claiming payment of unpaid wages for the work performed on State and National holidays, had approached the learned Division Bench of this Court in Writ Petition No.1 1889/2015. By order dated 14.09.2016, this Writ Petition was disposed off since these workers had a statutory efficacious remedy under Section 33-C (2) of the Industrial Disputes Act, 1947 and for which, they were granted liberty to approach the Labour Court at Aurangabad. Pursuant to this order, 46 workers out of 141, approached the Labour Court under Section 33-(C)(2). Nine applications were dismissed in default and it is informed by the learned advocate for the workers that their restoration applications are pending before the Labour Court. In 37 applications, the Labour Court delivered identical judgments on 23.04.2018 granting the claims of these 37 workers and crystallizing their claims for an amount of Rs.1 lac each towards the unpaid wages for having worked on the State and National holidays in between 01.10.1995 till 01.12.2009. Interest at the rate of 10% per annum was also granted on the said amount.