SEWAKRAM RAGHUNATHJI POTBHARE Vs. MAHARASHTRA STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) The challenge in this petition is to the judgment and order dated 14.08.2015 passed by the learned Industrial Court, Nagpur in Complaint (ULP) No. 210 of 2003, thereby dismissing the complaint filed by the petitioners claiming arrears of difference of wages as ex gratia with effect from April/May, 2001 till 31032003 on the basis of minimum piece rates under the Settlements of 1985 and 1996. In addition to the difference of wages petitioners also claimed gratuity with interest at the rate of 12%.

(3.) The facts giving rise to the petition may be stated in nutshell as under: