RAM NIHORE SONI Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The review petition seeks review of the order of this Court dt. 21.4.2011, which is quoted below for ready reference:-

(2.) Employer disputed the claim by filing a written statement and said that the workman had failed to obey the transfer order and ultimately there was an agreement between the employer and the workman under which the workman was brought back to his original place of posting and allowed to join, subject to the condition that no wages would be payable for the period of absence from duty.

(3.) The labour Court U/s 33-C(2) proceeded to adjudicate the claim and awarded the amount of wages for the period of absence in question.