(1.) The petitioners have filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the award passed by the Presiding Officer, Labour Court, Jamnagar on 20.02.1996 in New Reference (LCJ) No. 542/90.
(2.) This Court has issued notice on 22.10.1996 and ad-interim relief was granted in terms of para 9 (B) of the petition whereby the impugned award dated 20.02.1996 was stayed by the Court. The petition was thereafter admitted and rule was issued on 15.04.1997 and interim relief was confirmed. The petition was thereafter dismissed for default on 07.08.2001 and interim relief granted was vacated. The petitioner thereafter moved M.C.A. No. 39 of 2004 for restoration of Special Civil Application No. 7959 of 1996. The said M.C.A. was allowed by the Court vide order dated 06.02.2004 and Special Civil Application No. 7959 of 1996 was restored.
(3.) After restoration of Special Civil Application No. 7959 of 1996, the present respondent has moved C.A. No. 7946 of 2005 seeking direction from this Court to the petitioners to comply with Section 17-B of the I.D. Act, 1947 by paying to the applicant workman last drawn wages for the period from the date of the impugned award till 07.08.2001. The respondent workman has also prayed for the direction to the petitioners to reinstate him on his original post with continuity of service and full wages from 07.08.2001 till the date of his actual reinstatement with all other consequential benefits. The applicant has also made an alternative prayer to the effect that if the petitioners are not at all interested in reinstating the applicant, the petitioners may be directed to pay full wages to the applicant during the pendency of the present petition.