INEOS STYROLUTION INDIA LIMITED Vs. SHAILESHBHAI MANIBHAI PATEL

JUDGEMENT

(1.) All the Letters Patent Appeals are taken up for hearing with the consent of learned advocates appearing for the respective parties as common issue arises in all these appeals wherein the appellant company is seeking a direction to vacate the order to comply with the provisions of Sec. 17(B) of the Industrial Disputes Act, 1947 to pay the wages from the date of the filing of the writ petition and in the alternative to hold that the respondents workmen shall not be entitled to the wages higher than the minimum rates of wages payable from time to time as per the Minimum Wages Act, 1948 as "full wages last drawn" under Sec. 17(B) of the Act.

(2.) The brief facts leading to filing of the present appeals are as follows :-

(3.) Heard learned senior counsel Mr. K. M. Patel assisted by learned advocate Mr. Varun Patel for the appellant and learned advocate Mr. P. C. Chaudhari for the respondents/caveators.