MUNICIPAL COMMITTEE Vs. LABOUR COURT

JUDGEMENT

(1.) THIS order will dispose of two petitions bearing Nos. 5989 and 5994 of 1988 as the law point involved in both the petitions is the same.

(2.) THE facts of Civil Writ Petition No. 5989 reveal that Veroo Ram respondent No. 2 was employed as peon with the petitioner- management under the terms and conditions laid down under the Punjab Municipal Act, 1911. He filed an application under Section 33-C (2) of the In-dustrial Disputes Act (hereinafter to be referred as "the Act"), before the Labour Court, Bhatinda, seeking special pay @ Rs. 40 per month for doing some additional work and Rs. 50 per month as dearness allowance from January 1, 1976 to June 30, 1982 claiming a total sum of Rs. 7,020.

(3.) THE matter was contested by the petitioner-management but the Labour Court, vide its award dated March 24, 1988 allowed the claim of respondent-workman at the rate of Rs. 40 per month as special pay for doing additional work but his claim at the rate of Rs. 50 per month as dearness allowance was rejected. In the manner aforesaid, he was held entitled to Rs. 3, 120 from the petitioner-management. It is this award which has been challenged in these petitions.