SURENDRA NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The matter is taken up for final disposal at the admission stage with the consent of the parties.

(3.) The Petitioner claiming to be the Employee of Respondent No. 3 preferred an Application before the Labour Commissioner under Sec. 33-C (1) of the Industrial Disputes Act, 1947, under the award dtd. 20/11/2018 in Reference No. IT/11/16, claiming the amount awarded together with interest from 20/11/2018. The learned Labour Commissioner, though issued notice to the Employer [Respondent No. 3], accepted the objections of Respondent No. 3 and dismissed the said Application on 18th/19/10/2023, which is challenged in the present Petition.