PRATAP CHANDRA JENA Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) The Petitioner challenges an order dtd. 5/1/2012 passed by the Labour Court, Bhubaneswar disposing of the Petitioner's Industrial Dispute Misc. Case No.200 of 2003 under Sec. 33-C(2) of the Industrial Disputes Act, 1947 ('ID Act') praying for computation of his arrears and wages as peon of the Balasore Mahila College, Balasore for the period from 1/4/1989 to 30/11/2000 amounting to Rs.69,800.00.

(2.) By the impugned order, the claim of the Petitioner was computed at Rs.28,000.00, which was directed to be paid by the Opposite Parties within two months failing which it would carry interest @ 10% per annum.

(3.) The grievance of the Petitioner is that he ought to have been granted the entire amount as claimed since, according to him, he had produced materials to show that he had been engaged as Polling Officer, and had worked as such and that his pay was Rs.800.00 per month from April, 1989 onwards. However, on factual basis, the Labour Court found as under: