RAMESH KUMAR JAIN Vs. JAL SANSADHAN VIBHAG

JUDGEMENT

(1.) Heard.

(2.) Challenge put forth by petitioner in this petition under Article 227 of the Constitution of India is to an order dated 06- 12-2010 passed by the Labour Court No.2, Bhopal; wherein an application preferred by petitioner under section 33C(2) of the Industrial Disputes Act, 1947, has been rejected.

(3.) The claim vide said application put forth by petitioner before the Labour Court was to the tune of Rs. 14,92,483.59 with interest @ 18% per annum in respect of medical bills, travelling allowance bills, monthly wages from 01-03-1984 to 31- 03-1986, city compensatory allowance, an amount towards zerox copies used during the departmental enquiry and an amount towards typing etc. The petitioner also claimed the amount towards general provident fund from January 1995 to June 1995. The Labour Court rejected the application on the ground that it is beyond its jurisdiction to compute the entitlement of the petitioner and then direct execution thereof. The question is as to whether the Labour Court was justified in rejecting the application filed by petitioner.