FOURESS ENGINEERING INDIA PRIVATE LIMITED Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The award in this case was passed on 4th August, 1982.

(2.) Section 17B of the Industrial Disputes Act was inserted by way of an amendment by the Industrial Disputes (Amendment) Act, 1982 (Act No. 46 of 1982). The amending Act received the assent of the President on 31st August, 1982. and the Central Government appointed 21 st August, 1984, as the "appointed dale" on which the amended provision came into force.

(3.) The question before me is whether the amended Section 17B which came into force on 21-8-1984, would apply to the award dated 4th August 1982.