Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) The petitioner has challenged the validity and correctness of the order dated 2.6.2001 passed by the Labour Court-IV, U.P., Kanpur in Misc. Case No. 274 of 1999 regarding claim for computation of benefits payable under Section 6-H (2) of the U.P. Industrial Disputes Act.
(3.) By the impugned order the Labour Court has rejected the claim of the petitioner in respect of over time wages, Dearness Allowance etc. The claim of the petitioner was that he was entitled to over time wages and Dearness Allowance as per the minimum wage fixed by the State of U.P. in addition to work done by him on weekly holiday, national festival holidays. The claim application filed by the petitioner.;