A R CHADHA Vs. BALDEV SINGH

JUDGEMENT

(1.) This is an application by the respondent under Section 17 B of Industrial Disputes Act, 1947 claiming arrears of back wages from the date of award and wages month by month during the pendency of the writ petition on the ground that the respondent no.1/applicant is unemployed.

(2.) The respondent No.1 had raised an industrial dispute against the petitioner and respondent No.2, M/s.Archana Cinema Shopping Centre Association, Greater Kailash. The respondent No.1 had contended that he was appointed by the petitioner by an appointment letter dated 7th July, 1986 and his services were later transferred under an agreement to respondent No.2 which association was headed by Shri Basant Kumar Binani, President of the association.

(3.) In the claim petition, the respondent No.1 categorically asserted that his services were terminated by the President of respondent No.2 on 28th October, 1998 without any notice and without payment of his dues.