ROHIDAS Vs. PRECISION PATTERN WORKS

JUDGEMENT

(1.) Rule. Rule made returnable and heard finally.

(2.) Notice was issued for final disposal of the petition in view of the checkered career and the fact that the petitioner is a retired watchman, whose monetary dues are yet not satisfied.

(3.) The petitioner filed an application for recovery of amount due from the employer under section 50 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short "M.R.T.U. & P.U.L.P. Act" ). The case of the petitioner is that his wages and legal dues have not been paid notwithstanding the decision rendered in his favour in Complaint (ULP) No. 3 of 1996 by the Industrial Court. He stated that the said complaint case was decided on 26-6-2002 and the claim for permanency status in the service and incidental benefits was granted. So, he was entitled to receive minimum wages from 1-1-1996 as per the said order. He sought recovery of Rs. 1,19,134/- found due from the respondent.