NAGAR COUNCIL, SAMRALA Vs. RAM SANJEEVAN AND OTHERS

JUDGEMENT

(1.) This order will dispose of three appeals bearing LPA Nos. 1178 to 1180 of 2015. However, the facts have been extracted from LPA No. 1178 of 2015.

(2.) The appellant -Nagar Council, Samrala is before this Court against the order dated 25.3.2015 passed by the learned Single Judge, vide which the order dated 11.5.2006 passed by the Labour Court, Ludhiana, on the applications filed by the workmen, was upheld.

(3.) The brief facts of the case are that the workmen, who are working with the appellant as Beldar, Fitter and Mali, filed applications before the Labour Court, Ludhiana, claiming wages for having served on Saturdays. The same were partly accepted by the Labour Court vide order dated 11.5.2006 and the workmen were held entitled to receive wages on account of working on Saturdays. Aggrieved against the order dated 11.5.2016, the appellant filed writ petitions in this Court, which were also dismissed.