ASARWA MILLS LTD Vs. AJAY H MISHRA

JUDGEMENT

(1.) By this petition filed under Article 226 and 227 of the Constitution of India, petitioner-Asarwa Mills Ltd.-employer has prayed to issue writ of mandamus or writ of certiorari or any other appropriate writ, order or direction, quashing and setting aside the impugned order dated 11.10.2002 passed by the Labour Court, Ahmedabad in ST Application No. 289/1997 at Annexure-H to the petition and order dated 27th August, 2004 passed by the Industrial Court, Ahmedabad in Appeal (IC) No.122/2002 at Annexure-I to the petition.

(2.) The petition came to be admitted by the learned Single Judge vide order dated 12.10.2004 by issuing rule and also granted interim relief in terms of paragraph-8(B) of the petition and thereby, execution, implementation and operation of both the orders impugned in the petition have been stayed.

(3.) Thereafter, respondent workman has filed Civil Application No.3898/2005 praying to issue directions to the petitioner to deposit an amount of Rs.2,36,454.69ps. as per the calculation shown in the application minus the amount of Rs.1,13,160/- already deposited by the respondents i.e. Rs. 1,23,294.69 ps. along with interest.