SUPERINTENDING ENGINEER Vs. PUNDLIK KONDIBA PACHPINDE

JUDGEMENT

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

(2.) The petitioners have taken exception to the judgment and order dtd. 30/6/2017 passed by the learned Judge, Labor Court, Latur in Application (IDA) No. 41/2012 allowing the employees' application under Sec. 33 (C) (2) of the Industrial Disputes Act, 1947, by which the Labor Court has awarded an amount of Rs.1,89,000.00, Rs.2,60,000.00 and Rs.1,63,080.00 respectively to the respondents herein towards the claim for overtime wages together with 12% interest.

(3.) The facts leading to the instant petition are succinctly put as under :