STATE OF MADHYA PRADESH Vs. VANMANDAL KE SEVAYUKTGAN

JUDGEMENT

(1.) Counsel for the petitioner submits that by impugned order, the learned Labour Court has passed an award under Sec. 33(c)(2) of I.D. Act, 1947 whereby, a direction has been made to pay an amount of Rs.1,11,94,474.00 to the respondents. According to the petitioner, the respondents are entitled only for amount of Rs.8,31,361.00. He has called calculation sheet along with Annexure P/2 along with the writ petition.