SANT LAL PASWAN Vs. INDIAN EXPLOSIVE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application is directed against the order dtd. 21/7/2023 passed in M.J. Case No. 01/2016 by the Learned Presiding Officer, Labour Court, Bokaro, rejecting the claim of the Petitioner for interest on voluntary retirement benefits, which he claims were disbursed after a delay of 8 years and 7 months.

(3.) Petitioner's claim for interest and certain unpaid components of the voluntary retirement scheme has been rejected, recording that the delay in payment was due to his overstaying in the company's residential quarters. The Labour Court has also refused to allow interest, citing its limited jurisdiction while examining a claim under Sec. 33C(2) of the Industrial Disputes Act, 1947 which is strictly in the nature of an execution proceeding.