NEENA MURUDESHWAR Vs. KEY PUBLICATION LTD

JUDGEMENT

(1.) THE petitioner seeks a writ of certiorari to quash and set-aside the order dated May 29, 2002 passed by 6th Labour Court, Mumbai, dismissing the petitioner's application filed for the recovery of various amounts. The impugned order directed Respondent No. 1 to pay only Rs. 5000/ -.

(2.) RESPONDENT No. 2, Prakash Bafna, is the Director of Respondent No. 1 and respondent No. 3, Western India Art Litho. The petitioner was employed by Respondent no. 1 in accordance with the General Terms of employment of Respondent No. 1, clauses 5 and 9 whereof read as under:

(3.) RESPONDENT No. 1 was engaged essentially in the business of publishing, printing and marketing several magazines, journals and tabloids in the name and style of cuisine having a circulation of 10,000 copies a month, Indian Machinist and Flexible manufacturing having a circulation of about 2000 copies a month, Financial Newsweek having a circulation of about 1500 copies a month and Indian Electrical Contractor and trader having a circulation of 2000 copies a month.