BRITISH AIRWAYS Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present application u/s 17 B of the Industrial Disputes Act, 1947 (hereinafter referred to as "Act") the respondent no.2/applicant seeks a direction to the petitioner to pay her the wages last drawn by her, including yearly increments, dearness allowance and revision of pay, from the date of her termination. However, the learned counsel for the applicant states that keeping in view the ambit of section 17 B of the Act, he is restricting the prayer in the application to a direction to the petitioner to pay the applicant her last drawn wages from the date of passing of the impugned award holding that the her termination by the petitioner was illegal.

(2.) The present writ petition has been filed by the petitioner impugning the award dated 30.01.2015, whereunder the learned Labour Court after considering the pleadings of the parties and the evidence laid before it, came to a conclusion that the applicant had been illegally terminated and was, therefore, was entitled to be reinstated with full back wages.

(3.) Upon notice being issued in the present petition, this Court had vide its order dated 28.05.2015, directed the petitioner to deposit 75 % of the amount awarded by the learned Labour Court with the Registrar General of this Court in the form of a FDR, which order has been duly complied with by the petitioner.