MANAGEMENT ST MARYS HOSPITAL SALEM Vs. R SITTHAYI

JUDGEMENT

(1.) THE petitioner is a Hospital. THEy have come forward to file the present Writ Petition seeking to challenge the order passed by the 2nd respondent Labour Court, Salem in C.P.No.386 of 2005. By the impugned order, the Labour Court entertaining the petition filed by the 1st respondent computed a sum of Rs.3,000/- towards the bonus for the year 2004-2005 and surrender leave salary of Rs.26,000/- together with cost of the Claim Petition.

(2.) THE Writ Petition was admitted on 2.8.2007. Pending the Writ Petition, interim stay was granted.

(3.) THE question whether the Payment of Bonus Act will be applicable to the petitioner hospital in view of the exemption provided under Section 32(v) of the Payment of Bonus Act.