ZOOLOGICAL SURVEY OF INDIA Vs. ARJUN KUMAR KHANNA

JUDGEMENT

(1.) This is an application by the respondent/applicant under Section 17-B of the Industrial Disputes Act, 1947 seeking payment of full wages at Rs.5539/- with effect from 14th May, 2004, the date of award directing reinstatement of the petitioner along with 10% back wages and continuity of service.

(2.) The applicant/petitioner contended that he has not been in employment since the termination of his services nor he has been engaged in any other establishment. The applicant has also sought direction to the management to pay the minimum wages.

(3.) The application is supported by the affidavit of the workman/applicant deposing categorically that he has not been able to get any employment after termination of his services although he has been continuously trying for the same at every possible place. The applicant has also deposed that he is not engaged in any other establishment or company/firm and he is not able to secure any employment.