SAMAJ Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In the present writ appeal, the Appellant "The Samaja" has sought to challenge the judgment dated 11.03.2008 passed by the Learned Single Judge, dismissing the writ application registered as O.J.C. No. 10101 of 1996, filed by the Appellant (as the Petitioner) & while refusing to interfere with the matter directed the Petitioner-management to pay a sum of Rs. 1,85,362 to the Opp. Party-workman as directed by the labour Court. The Learned Single Judge further directed that if the Petitioner-management fails to pay the said amount within the three months from the date of that order, it shall be liable to pay interest on the said amount @ 6% per annum till realization.

(2.) Shorn of unnecessary details, it appears from the impugned judgment that the Respondent-workman who was working as a Journalist under the Appellant-management raised a dispute claiming for financial dues commensurate wages, DA, A.D.A., interim relief & house rent in terms of Palekar Award, 1990, including bonus besides other dues. The said dispute was referred by the State Government Under Section 10(1)(d) read with Sub-section 5 of Section 12 of the Industrial Disputes Act to the Industrial Tribunal for adjudication.

(3.) The Tribunal after discussing the evidence in extenso by his Order Dated 12.11.1990 passed the following award.