- (1.) The challenge in this petition is to the order dated 2.2.2006 passed by respondent No. 1, awarding compensation amounting to Rs. 11,400/- against the petitioner, on an application filed by respondent No. 2 under Section 33-C(2) of the Industrial Disputes Act, 1947 (for brevity, the Act). The Labour Court vide the impugned order has also directed the petitioner to make the payment of aforesaid amount within four months failing which interest @ 6% shall also be payable to respondent No. 1.
(2.) We have heard learned counsel for the petitioner at length and have also gone through the paper-book as also the impugned award.
(3.) Learned counsel for the petitioner has contended that except his bald statement, no cogent evidence has been led by respondent No. 2 to substantiate his claim, before the Labour Court. Moreover, there is no employee-employer relationship between the parties. It has further been contended that the proceedings before the Labour Court were conducted in gross violation of procedure laid down under the Act. Accordingly, it has been contended that, in the facts and circumstances above, the matter be remanded to the Labour Court for decision afresh after affording reasonable opportunity to the petitioner for defending himself.;