RAJMATA VIJAYARAJE SCINDIA KRISHI VISHWAVIDAYALAYA Vs. GOPAL

JUDGEMENT

(1.) In these petitions filed under Article 227 of the Constitution of India, the petitioners/employer challenged the order passed by the Labour Court under Section 33-C (2) of the Industrial Disputes Act, 1947.

(2.) The limited point raised by Shri Indapurkar is that the Labour Court has erred in granting interest on delayed payment. To elaborate, it is contended that original amount as per the order Annexure P-1 has already been paid to the workman. The employer is aggrieved to the extent direction was issued to pay 4% interest, if the original amount has not been paid within two months. He submits that in the execution proceedings, the Court cannot travel beyond the scope of main order and to this extent order needs to be interfered with.

(3.) Per Contra, Shri Jain, fairly submits that the original amount has been received by the workman. The workman has not prayed for granting interest, therefore, the workman is satisfied with the original amount.