DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, NAGPUR DIVISION, NAGPUR Vs. ZAMEER AHMED ABDUL RASHID

JUDGEMENT

(1.) Grievance of the petitioner Corporation is common in all these writ petitions and, therefore, they are disposed of by this common judgment.

(2.) Heard Shri P. B. Patil, learned counsel for the petitioner Corporation and Shri F. I. Khan, learned counsel for the respondents. Perused the impugned orders and the documents placed on record.

(3.) It is seen that the applications which were filed under Section 33C (2) of the Industrial Disputes Act, 1947 by each of the respondents sought for a direction from the learned Labour Court to the petitioner Corporation to pay to the respondents the wages for the interregnum period. Those applications came to be allowed by the learned Labour Court by the impugned orders. The learned Labour Court has directed the amount of wages to carry interest @ 7% per annum.