RAJUBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.M.S.Rao, learned AGP, appears and waives service of Rule on behalf of the opponents.

(2.) This Civil Application is filed by the applicant, respondent-workman (in Special Civil Application), seeking a direction against the opponents herein, original petitioner in Special Civil Application, to comply with the provisions of Section-17(B) of the Industrial Disputes Act, 1947 ("the Act" for short). It is further prayed that the provisions of Section-17(B) of the Act be complied, as are interpreted presently, and as is pointed out in this Civil Application from the date fixed for implementation of the award in question during the pendency of the main petition.

(3.) The Special Civil Application was filed on 16th August, 2002 and on 1st October, 2002, the Court issued `Rule' and directed the same to be heard with Special Civil Application No.8533 of 2002 and granted ad interim relief in terms of paragraph-15(b). Paragraph 15(b) reads as under: