- (1.) The petitioner in this Article 226 petition dated May 22, 2009 is aggrieved by a decision of the Labour Court, Andaman & Nicobar Islands dated February 19, 2009, Annexure P14 at p.74.
(2.) The decision has been given in an application filed by the respondent under Section 33-C(2) of the Industrial Disputes Act, 1947 in 1993. The application was registered as I.D.(L.C) Case No, 9/1993, The respondent claimed that under the recommendations of the Fifth Central Pay Commission, the members of the union were entitled to "arrears of overtime allowance for the period January 1, 1986 to November 30, 1990."
(3.) By a decision dated October 21, 1994, Annexure P3 at p.32, the labour Court allowed the application holding that the members of the union were "entitled to the arrears of overtime allowance as per the revised scale of pay from January 1, 1986 to November 30, 1990", and saying: the amount of such arrear claim of the individual workman being determined and calculated by the respective offices of the second party within a reasonable period.;