BINNY LTD Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner has assailed order dated 06.11.2014 passed by learned Presiding Officer, Labour Court -XI, Karkardooma Courts, Delhi in I.D. No.838/2004 whereby the petitioner Management was directed to continue to pay the amount to respondent No.2 as per order dated 18.09.1984 as long as adjudication lasts before it.

(2.) BRIEFLY stating the facts leading to the present petition are that an industrial dispute arose between the petitioner Management and respondent No.2, Mr. M.B. Goel and the reference was made on 02.12.1982. Vide order dated 18.09.1984, learned Labour Court allowed an interim relief in the form of a monthly payment of Rs.500/ - (Rupees Five hundred) to the workman/ respondent No.2. The said order was challenged before this Court, wherein this Court vide its order dated 14.02.1989 observed that no ground to interfere with the impugned order therein was established.

(3.) SUBSEQUENTLY , the workman moved an application before the learned Labour Court on 04.03.2011 seeking an increment in the aforesaid interim monthly payment of Rs.500/ - (Rupees Five hundred). However, the said application of the workman was dismissed on 09.05.2013 by learned Labour Court with the observation that the Court could not sit in appeal against the order dated 18.09.1984.