AIRPORT AUTHORITY OF INDIA Vs. PURAN CHAND

JUDGEMENT

(1.) This appeal by the Appellant employer challenges the order dated 25th October, 2005 passed by the learned Single Judge in CM No. 14753/2004 filed by the respondent/workmen under Section 17B of the Industrial Disputes Act (hereinafter referred to as the `Act'). In response to the plea of the respondent/workmen that they were not gainfully employed during the pendency of the writ petition, the case of the appellant was that their detective agency has reported that all the respondents workmen were gainfully employed and they are the people with assets wherefrom they are deriving substantial income. This was the sole plea of the appellant in countering the claim raised by the respondents. This averment of the appellant was controverted by the respondents workmen by filing a rejoinder reiterating their assertions about their entitlement under Section 17B of the Act.

(2.) The learned Single has recorded the following findings:-

(3.) The learned counsel for the appellant submitted as under: