P T STEEL INDUSTRIES Vs. NATIONAL MAZDOOR PANCHAYAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE petitioner � first party employer in Reference (LCA) No. 61 of 1987 from the Court of Presiding Officer, Labour Court, Ahmedabad has approached this Court under Articles 226 and 227 of the Constitution of India, challenging the Award and order dated 25.11.2002, whereunder, by naming it to be Part-I Award, the Reference qua 13 out of 53 workmen's reinstatement demand is accepted with direction to reinstate with 50% of back wages and cost of Rs.700.00 to each of them. This order and Award dated 25.11.2002 is subject matter of challenge in this petition as it is stated hereinabove under Articles 226 and 227 of the Constitution of India.

(3.) LEARNED advocate for the petitioner employer contended that the development in this matter may have some bearing upon the examination of the award in question, therefore, he invited this court's attention to the orders passed in this matter. The order dated 5.8.2003 came to be issued by this Court, wherein, while admitting the matter, this Court issued notice as to interim relief returnable on 26th August, 2003 and recorded that inspite of the impugned order of reinstatement in service, neither of the workmen has reported for duty. The learned advocate Mr. Mishra states that the workmen shall report for duty latest by 25 th August, 2003. The learned advocate Shri Karia states that as and when any of these workmen reports for duty, the petitioner shall permit such workman to resume the duty. It is directed that as against the award of back wages, the petitioner shall deposit a sum of Rs.1,50,000.00 in this court on or before 25th August, 2003.