VYSYA BANK LTD. REP. BY ITS GENERAL MANAGER, BANGALORE Vs. GENERAL SECRETARY, ALL INDIA VYSYA BANK EMPLOYEES UNION, BANGALORE & ORS.

JUDGEMENT

(1.) In this appeal by the management, the correctness and legality of the interim order on interlocutory application No. 1 passed by the learned Single Judge allowing the same and directing payment to the workman wages as provided under section 17B of the Industrial Disputes Act, 1947 (the Act for short), is challenged.

(2.) In the writ petition, the appellant has challenged the validity and correctness of the award, dated 30 July 1994, passed by the second respondent-Central Government Industrial Tribunal-cum-Labour Court, Bangalore (the Tribunal). The brief facts as stated in the petition are as follows :

(3.) On the submission of Sri S. G. Sundaraswamy, learned senior counsel appearing for the appellant, the question of law that arises for consideration is whether a management should be directed to pay wages to the workman as per section 17B of the Act even when the award under challenged is demonstrably grossly erroneous or perverse. The contention of Sri M. C. Narasimhan, appearing for the first respondent, is that the three necessary ingredients for the application of section 17B of the Act, viz.