Chandrashekhar, J. - (1.)This is a petition for quashing the order of the Labour Court, Bangalore, which directed the management of the Government Soap Factory, Bangalore (hereinafter referred to as the Management) to pay extra wages to respondents 2 and 3 for overtime work.
(2.)Most of the material facte are not in dispute. Respondents 2 and 3 were employed as watchmen in the petitioner-Factory (hereinafter referred to as the Factory) and they have since retired from such employment. Between the years 1957 and 1959 the Factory was shifted from its premises near Vidhana Soudha to its hew building in Raiajinagar. During that period respondents 2 and 3 worked overtime. The respective numbers of hours of overtime work done by them are not in dispute. They claimed extra wages for such overtime work. The management paid each of them such extra wages at the respective single rate of wage without . Dearness Allowance. Rs. 576-47 and Rs. 553-88 were said to respondents 2 and 3 respectively.
(3.)Not being satisfied with the amounts paid to them, respondents 2 and 3 presented before the Labour Court, Bangalore, an application under Section 33-C(2) of the Industrial Disputes Act (herein alter referred to as the I.D. Act). They claimed extra wages at the rate of twice the ordinary rate of wages including Dearness Allowance. Their claim was resisted by the Management. The Labour Court upheld their claim and directed the Management to pay respondents 2 and 3 Rs. 1886-47 and Rs. 1302-88 respectively. Feeling aggrieved by the order of the Labour Court, the Management has presented this petition.
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