ASHOK HOTEL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Admit.

(2.) At the request of the learned counsel, the appeal is taken up for final disposal.

(3.) Learned counsel for the respondent waives service. This appeal is preferred against the order made by learned Single Judge under Section 17-B of the Industrial Disputes Act, 1947 (hereinafter referred to as the said Act ). On 11th April, 2005 in CM No.7340/2005, the Court after considering the application on merits held that the workman is entitled to relief and that he shall be paid arrears of wages last drawn by him or the minimum wages whichever is higher from the date of award and such payments will be continued to be made month to month.