SAHARA AIRLINES LTD Vs. CAPT R KHOSLA

JUDGEMENT

(1.) THE present applications have been filed by the respondent under section 17-B of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') seeking payment of wages during the pendency of the present proceedings.

(2.) THIS writ petition is preferred by the petitioner management directed against the impugned award dated 13. 2. 2006 passed by CGIT, holding inter alia that the action of the petitioner management in terminating the services of the respondent was unjustified and illegal. Hence, the respondent was held to be entitled to reinstatement with full back wages with effect from 16. 7. 1998.

(3.) AGGRIEVED by the aforesaid award, the petitioner management filed the present writ petition in May, 2006. Vide order dated 24. 5. 2006, operation of the aforesaid award was stayed. This application (CM No. 13364/2006)has been preferred by the respondent on 30. 10. 2006 praying inter alia for payment of wages under Section 17-B of the Act. It is stated in para 2 of the application that the respondent had remained without gainful employment ever since the date of his suspension on 5. 6. 1998.