D.N.PATEL,J. - (1.) When the matter is called out, counsel for the appellant is absent.
(2.) It appears that this appellant is the original petitioner whose writ petition being W.P.(C) No.1391 of 2012 was dismissed by the learned Single Judge vide judgment and order dated 16.07.2012, whereby the order passed by the Labour Court, Jamshedpur in M.J. Case No.46 of 2000 dated 15.12.2011 was upheld. The aforesaid M.J application was preferred by the respondent - workman under Section 33-C of the Industrial Disputes Act for recovery of the wages for the period running from 17.03.1997 to 19.07.1999.
(3.) Labour Court, Jamshedpur has awarded the wages on the basis of the evidence on record because the workman has worked for the aforesaid period. It has been observed by the Labour Court, Jamshedpur in paragraph - 6 of the order passed in M.J. Case No.46 of 2000 dated 15.12.2011 that no evidence has been given by the Management. Thus, on the basis of the evaluation of the evidence on record while deciding the application preferred by the respondent - workman under Section 33- C of the Industrial Disputes Act, wages were awarded for the period for which the respondent - workman has worked.;