JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA Vs. CHHIDAMILAL

JUDGEMENT

(1.) Shri P.N. Dubey, learned counsel for the Petitioner None for respondents, though served.

(2.) Contending inter alia that having worked on daily wages from 1986 till 2000, the respondents were given employment for six days a week till the year 1998, entitling them for privilege of rest day and payment in lieu thereof under Sec. 13(b) of 1948 Act. And that after the year 1999 the workmen are not provided the work for six days consecutively and are thus deprived of the privilege of rest days; the respondents filed application under Sec. 21(1) claiming wages for 54 days in lieu of rest days for the year 1999 and 2000 amounting to Rs.7000.00.

(3.) The petitioners besides denying the claim, raised preliminary objections as to maintainability of the application on the ground that the claim for wages could be availed only by raising a dispute and that the application is barred by limitation.