LAWS(DLH)-2007-5-191

MGT OF HOTEL CONNAUGHT Vs. OM PRAKASH

Decided On May 31, 2007
MGT. OF HOTEL CONNAUGHT Appellant
V/S
OM PRAKASH Respondents

JUDGEMENT

(1.) This appeal is filed against the judgment dated 31st October, 2006 passed by the learned Single Judge allowing the application filed by the respondent ? workman under Section 17B of the Industrial Disputes Act (hereinafter referred to as the Act).

(2.) The learned Single Judge while allowing the aforesaid application held that the respondent would be entitled to the wages last drawn with effect from 3rd June, 1999 when the impugned order dismissing the application filed by the respondent under Section 33(2)(b) of the Industrial Disputes Act, 1947 was passed. It was further directed by the learned Single Judge that the appellant shall pay to the respondent wages last drawn or the minimum wages notified by the statutory authorities from time to time, whichever is higher, for the period after 28th May, 2004 till the disposal of the writ petition.

(3.) Being aggrieved by the aforesaid directions, the present appeal is preferred in which the learned counsel appearing for the appellant has mainly canvassed two grounds for assailing the aforesaid judgment.