NANDED MUNCIPAL COUNCIL,NANDED Vs. PRABHAKAR BAJIRAO JOSHI

JUDGEMENT

(1.) The petitioner / municipal Council is aggrieved by the judgment of the Industrial Court dated 19.11.1996, by which, Complaint (ULP) No.278 of 1994 (Old No. 75 of 1990) was partly allowed and the petitioner was directed to calculate the amount of over time allowance / compensation, which may be due and payable to the respondent / employees, whose names were mentioned in Schedule "A" and make the payment on the basis of the actual days on which the employees had worked on holidays and for extra time.

(2.) This Court had admitted this petition on 12.6.1998. By order dated 7.12.2000, this Court recorded the statement of the petitioner that the petitioner would comply with the impugned order of the Industrial Court within three weeks and therefore, the Contempt proceedings under Section 48(1) of the the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 ("the said Act ") initiated by the respondent / employees were stayed for three weeks.

(3.) The petitioner / Municipal Council has subsequently become the Nanded Waghala City Municipal Corporation. Considering the directions of this Court dated 7.12.2000, I do not find it appropriate to cause any interference in this matter after the passage of 16 years. Similarly, I do not find any reason to interfere with the impugned judgment in the light of the observations of the Industrial Court in paragraph No.9 of the order which reads as under:-