RAJENDRA Vs. WARDHA DISTRICT CENTRAL

JUDGEMENT

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

(2.) The complaint filed by the petitioner for claiming wages amounting to Rs.69,845.70 towards 'special sick leave' for the period from 28/5/2010 to 25/8/2010, came to be rejected vide impugned judgment and order dtd. 31/7/2017 passed by the learned Industrial Court No.1, Nagpur in complaint (ULP) No.15 of 2011, is under challenge in this writ petition.

(3.) After going through the record, it is evident that as per the settlement between the respondent-bank and the Union as per clause-6, there is a provision for grant of 'special sick leave', in addition to regular medical leave on a condition that the employee shall submit certificate of Civil Surgeon.