GANGADHAR Vs. MADHUKAR

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) By this Petition, the Petitioner is challenging the judgment and order dtd. 20/04/2017 passed by the Presiding Officer, Labour Court, Chandrapur in Application (IDA) No. 06/2015. The said Application was filed for recovery of amount of Rs.1,85,798.74 along with interest @ 12% per annum. The said Application was contested by the Respondent by filing the reply. The Presiding Officer, Labour Court, by the judgment and order dtd. 20/04/2017, directed the Petitioner to pay an amount of Rs.1,26,933.38 along with interest @ 9% per annum. The said judgment and order is the subject matter of challenge in the present Writ Petition.

(3.) Learned Advocate for the Petitioner submitted that the Application under Sec. 33C(2) of the Industrial Disputes Act is not maintainable as there is neither settlement nor award nor the provisions under Chapter V-A and V-B are invoked.