- (1.) Aggrieved by order dated 28.08.2008 in M. J. Case No. 04 of 2007, the present writ petition has been filed.
(2.) The petitioner is a company registered under the Societies Act. The respondent no. 2 was employed as Armed Security in the petitioner's company on payment of Rs. 3060/ per month. The respondent no. 2 was issued appointment letter which contained several conditions which included conditions for medical reimbursement. The respondent no. 2 filed an application under Section 33C(2) of the Industrial Disputes Act, 1947 seeking calculation of benefit for overtime, medical reimbursement etc. The said application has been allowed vide order dated 28.08.2008. Aggrieved, the petitioner has approached this Court.
(3.) The writ petition was filed on 11.06.2009 and it has been listed on as many as 14 occasions however, no counteraffidavit has been filed on behalf of the respondent no. 2. The learned counsel for the petitioner has raised a question of jurisdiction of the Labour Court to entertain the application under Section 33C(2) of the Industrial Disputes Act, 1947 and therefore, the writ petition is disposed of at this stage itself.;