OSTRC Vs. KANGALI CH. MOHANTY

JUDGEMENT

(1.) On 5/10/2021 the following order was passed by this Court:

(2.) Pursuant thereto, the Petitioner (Management) has deposited a sum of Rs.1,93,224.00 in this Court. It may be mentioned at the outset that according to the Workman, the amount due is much more and he has submitted a calculation sheet in that regard. In other words, according to the Workman, even subsistence allowance was not paid during the time when enquiry was proceeding against him.

(3.) In that regard, the Workman had filed Industrial Dispute Misc. Case No.97 of 2002 under Sec. 33-C (2) of the Industrial Disputes Act, 1947 (ID Act), for computation of arrears wages from 1/3/1998 to 31/5/2001 including the subsistence allowance amounting to Rs.90,855.00. His counsel has placed before the Court an order dtd. 17/8/2012 passed by the Labour Court in the aforementioned Industrial Dispute Misc. Case No.97 of 2002 directing the Management to pay him Rs.80,864.00within a period of two months failing which interest @ 10% thereon per annum would be paid till realization. After accounting for all of the aforementioned sums according to the Workman, a total of Rs.6,11,326.00 is owing to him by the Management.