DY GENERAL MANAGER STATE BANK Vs. VIJAY SINGH

JUDGEMENT

(1.) CM APPL. No.33092/2020

(2.) This is an application filed on behalf of the respondent-workman under Section 17B of the Industrial Disputes Act, 1947 [hereafter referred to as the "I.D. Act"] pursuant to the order dated 2.2.2011.

(3.) To be noted, via the order dated 2.2.2011, this Court had disposed of the respondent-workman's earlier application, whereby the petitioner-bank was directed to pay to the respondent-workman last drawn wages or minimum wages; whichever was higher.