MUNICIPAL COUNCIL Vs. BABURAO BUDHAJI KALAM

JUDGEMENT

(1.) Heard.

(2.) The Municipal Council has challenged the Judgment of Labour Court delivered while deciding application under Section 33-C (2) of the Industrial Disputes Act.

(3.) The respondent-workman had claimed that he had worked in all 367 days on weekly offs between September, 1987 to July, 1991. According to him, his monthly salary was Rs.1575-00. He claimed arrears of unpaid wages for having worked on weekly offs, totalling to Rs.18192-00 and interest at the rate of 18 per cent per annum.