TRENDS Vs. LEELAMMA THOMAS

JUDGEMENT

(1.) This Application has been filed by Respondent/Worker under Sec. 17-B of the Industrial Disputes Act, 1947 ("the Act") for Payment of Wages during the pendency of the present proceedings. The brief facts are that she was employed with the Petitioner/organization on 13/11/2007 as a receptionist and was terminated on 7/3/2014. Reference was made on 21/7/2015 by the Competent Authority to the Ld. Labour Court. The Ld. Labour Court reverted with a decision on 27/4/2019 directing reinstatement of the Respondent/Worker with full Back Wages along with continuity of services and all other consequential benefits. This Writ Petition challenging the same was filed by the Petitioner/Management on 25/9/2019 on which date this Court directed a stay on operation of the impugned Award subject to the Petitioner depositing a sum of Rs.3.00 lakhs. The Court had also noted that the Petitioner was ready to explore the possibility of an amicable settlement; however, Mediation Report, dtd. 29/4/2023 was filed by the Delhi High Court Mediation and Conciliation Centre stating that despite deliberations, mediation was unsuccessful.

(2.) As per the Application, Respondent/Worker was unemployed since the time of her Termination on 7/3/2014. Further, she States that she has to look after her family and had been borrowing money from relatives and friends since her removal from the service; as she is also living on rent and has no source of income from any means.

(3.) In response, a reply was filed by the Petitioner/Management. Learned Counsel for the Petitioner adverting to this reply, submitted as under: