- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari challenging the order dated 30.11.2015 (Annexure P-6).
(2.) I have heard learned counsel for the petitioner and have gone through the record available on the file carefully. Petitioner had filed an application under Section 33C(2) of the Industrial Disputes Act, 1947 ('Act' for short) asking the respondent-Management to pay difference of auction money in equal proportions to the petitioner and private respondents.
(3.) Case of the petitioner, in brief, was that he was working as an Auctioneer with Market Committee Madlauda. Private respondents has also been engaged as Auctioneer by respondent No.2 from time to time. Petitioner had not been paid his full share with regard to the auctions supervised by him and the private respondents. In fact auction charges were liable to be shared equally by all the 10 Auctioneers.;