FOURESS ENGINEERING INDIA PRIVATE LIMITED Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This appeal is directed against the order dated 4th August 1982, passed by the learned Single Judge in C.M. No. 1225 of 1986 in C.W.P. No. 1697 of 1982.

(2.) It appears that the order was passed on the application of respondent No. 3 which was an application under Section 151 of the Code of Civil Procedure for modifying the earlier order on the stay application passed on 10.1.1983. By that order the present appellant was directed to make payment of half of the back wages without security and there was a further direction to the appellant to continue to pay half of the salary allowances to the workman till the disposal of the writ petition. In continuation of this order dated 20th December, 1982, the learned Judge on 10th January, 1983 ordered that payment should be made @ Rs. 400.00 per month for the purpose of back wages and for future payments.

(3.) By the impugned order the learned Judge modified the earlier order and a direction was given that the payment should be made @ Rs. 615 per month and differential payment of a sum of Rs. 215.00 per month be made as back wages.