INDRA PERFUMERY COMPANY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This matter has been placed before the Division Bench in view of the order dated 6.3.2003 made by the learned Single Judge as the learned Single Judge has differed with the view of another Single Bench of this Court in the case of Municipal Corporation of Delhi v. Ram Kishan, 2001 0 LLR 405.

(2.) The issue involved is as to from which date workman would be entitled to receive wages under Section 17-B of the Industrial Disputes Act (hereinafter referred as the Act) namely, whether from the date of award or from the date, writ petition is filed in this Court. Section 17-B of the Act reads as under:

(3.) Interpreting the aforesaid provision, learned Single Judge vide his order dated 6.3.2003 has observed as under: