ANIL JAIN Vs. JAGDISH CHANDER

JUDGEMENT

(1.) The petitioner-management of Nutan Arts Printers - has filed Writ Petition C.W.P. No. 82/97 challenging the award dated 15.3.1995 passed by respondent No.2 labour court directing reinstatement of the workman Shri Jagdish Chander (respondent No. 1 ) with full back wages. Notice of the writ petition was ordered to the respondents on 9.1.1997. This Court also passed an interim order on 9.1.1997 staying the operation of the impugned award subject to the petitioner's depositing Rs. 25.000.00 with the Registrar of this Court within four weeks. The petitioner deposited the amount of Rs. 25,000.00 in terms of the order dated 9.1.1997. The interim order passed on 9.1.1997 has since been extended till the disposal of the writ petition. Thepresent two applications are filed by respondent No. 1 - workman. The prayer in C.M. No. 6158/97 is for release of the sum of Rs. 25,000.00 deposited by the petitioner to respondent No. 1 the prayer-in C.M. No. 6159/97 filed undersection 17B of the I.D. Act is for a direction to the petitioner-employer to pay Rs. 2208.00 per month to the respondent-workman during the pendency of the writ petition.

(2.) Since the operation of the impugned award stands stayed till the disposal of thewrit petition and since the application of the workman undersection 17B of the I.DAct is being separately considered, I am not inclined to allow C.M. No. 6158/97Hence the said application is liable to be dismissed.

(3.) C.M. No. 6159/97 is filed under Section 17B of the Industrial Disputes ActSection 17B of the 1.D. Act reads thus: