UNION OF INDIA Vs. SHRIDHAR R.

JUDGEMENT

(1.) THE above three Petitions are being disposed of by the present common Judgment and Order as the Labour Court has disposed of the Applications of the Respondents -workmen by a common Order dated 27.3.1996.

(2.) THE Petitioners, the Union of India, through the General Manager, 'Western Railway, are aggrieved by the Judgment and Order dated 27.3.1996 in Applications filed by the Respondents -workmen on 21.10.1992 under Section 33C(2) of the Industrial Disputes Act, 1947 claiming overtime wages for the periods from January, 1980 to December, 1989. The names of the individual workmen and the period of overtime wages and the claim is given in the body of the Writ Petition. According to the Respondents -workmen they had worked on various trains for a number of days during the said period spread over from January, 1980 to December, 1989. They have claimed overtime wages by trying to compute the amounts in each of their cases.

(3.) I have heard both the learned Advocates for their parties at length. Both of them have taken me through the pleadings and material on record in support of their respective contentions.