(1.) This writ petition is directed against the order dated 18.04.2019 passed by the Labour Court, Belagavi in Appl. No.60/2018, whereby the application filed by the respondent under Section 33-C(2) of the Industrial Disputes Act, 1947 has been partly allowed directing the petitioner-Corporation to pay Rs.2,60,870/- to the respondent within 30 days from the date of order, failing which the applicant/respondent is entitled to receive the said amount of Rs.2,60,870/- from the petitioner with interest at the rate of 9% per annum from the date of order till realization of entire amount.
(2.) The respondent has challenged the order of the Management in withholding his eight ensuing annual increments with cumulative effect and treating his suspension period as not on duty in I.D.No.43/2010 before the Industrial Tribunal, Hubballi. On adjudication of the matter, the Industrial Tribunal, Hubballi, has passed an award modifying the aforesaid order. The Management was directed to pay monetary benefits to the respondent. The said award was challenged by the petitioner in Writ Petition No.104276/2015 unsuccessfully. Pursuant to which the application under Section 33-C(2) of the Industrial Disputes Act, 1947 was filed by the respondent to recover the due amount in terms of the award passed in I.D.No.43/2010. The Labour Court after analyzing the memo of calculation filed by the petitioner directed the petitioner to pay the amount of Rs.2,60,870/- as computed by the petitioner. Being aggrieved by the said order, the Corporation has preferred this writ petition.
(3.) The learned counsel for the petitioner would submit that, the Writ Appeal No.100308/2018 has been filed by the petitioner-Corporation challenging the order of the writ Court passed in W.P.No.104276/2015 and as such the impugned order passed by the Labour Court deserves to be set aside.