BILAL EDUCATION SOCIETY Vs. ABDUL SATTAR MIYAN

JUDGEMENT

(1.) This intra court appeal is directed against the order passed by the learned Single Judge in Writ Petition No.205964/2016 (L-REF) dated 30.06.2017 whereby the petition filed by the appellants herein has been dismissed with costs of Rs.25,000/- to be paid to the respondent/workman within a period of two weeks.

(2.) The appellants had filed the writ petition challenging the order of the Labour Court dated 25.08.2016 in reference No.21/2014 whereby the appellants were directed to reinstate the respondent/ workman into service within four weeks from the date of enforcement of the award without backwages, with continuity of service with the last pay drawn, without costs. During the pendency of the writ petition proceedings despite providing sufficient opportunities to the appellants to comply with the provisions of Section 17 B of Industrial Dispute Act, 1947 ( the Act for short) the same was not complied with. In view of the same, the learned Single Judge has observed in paragraph Nos.4 to 6 thus:

(3.) With aforesaid observations, the writ petition has been dismissed.