WORKMEN EMPLOYED Vs. RAPTAKOS BREET AND CO LTD

JUDGEMENT

(1.) Civil application No. 1916/2006 has been filed by the Union representing the workmen claiming wages payable under Section 17-B of the Industrial Disputes Act for all the workmen listed in Exhibit A to the Civil Application. Civil Application No. 1554/2007 has also been filed by the Union, the applicant in both the civil Applications, for a direction against the respondent company (the petitioner in Writ petition No. 3079/2006 in which the present civil Applications have been filed) to provide regular wages and other benefits which are paid to other employees working with the respondent company.

(2.) When Civil Application No. 1916/2006 came up for hearing on August 29, 2006, the learned single Judge (marlapalle, J. ) observed thus:

(3.) Accordingly, the company has been paying the workers listed in annexure A to the civil Application wages @rs. 2500/- per month as and when work is provided to them. An affidavit has been filed by one Prakash gomagi Ingole, one of the workers concerned in the Reference. This affidavit has been filed by him on behalf of the other workers as well. He has stated that after the order of August 29, 2006, the company paid him and other workers rs. 2500/- per month only when they were provided work and on the other days an average of Rs. 1200/- to Rs. 1496/- was paid as wages to the workmen. He has averred in this affidavit that he and the other workmen are doing the same work as the permanent workmen and the permanent workmen are being paid a monthly salary ranging between Rs. 6500/- and Rs. 7750/ -. In these circumstances, the Union has filed Civil Application No. 1554/2007 claiming the same benefits as the permanent workmen.