BHARAT H PARMAR Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) HEARD learned advocate Mrs. Sangeeta N. Pahwa appearing on behalf of applicants ­ original respondents and learned advocate Mr. Chetan Pandya for learned senior advocate Mr. S.V. Raju appearing on behalf of opponent No.1 ­ Airport Authority of India.

(2.) THESE applications are preferred by applicants supported with a prayer to direct the opponents to pay the benefits of Section 17B of the Industrial Disputes Act, 1947 ('ID Act' for short) from the date of award 14th June 2006 passed by Industrial Tribunal - cum -Labour Court. The following averments are made in paragraphs 2 to 4 of present application which are relevant and necessary to reproduce here, therefore, the same are reproduced as under :

(3.) LEARNED advocate Mr. Pandya for learned senior advocate Mr. S.V. Raju appearing on behalf of respondents Nos.1 and 2 raised contentions in favour of respondent No.1 in support of their affidavit -in - reply that benefit of Section 17B is available to concerned workman from the date of on which affidavit of unemployment is filed for getting benefit under Section 17B and not entitled benefit of Section 17B of ID Act from date of award. The benefit which has been given by this Court vide order dated 25th September 2008 from that date benefits are paying by respondent to concerned workman. Except that, no other contention is raised by learned advocate Mr. Pandya before this Court.