REKHABEN SHAILESHBHAI PARMAR Vs. KARAMSAD NAGARPALIKA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The applicant who happened to be the respondent in Letters Patent Appeal No.558 of 2016 has taken out this Civil Application with following prayers :? "(A) That Your Lordships be pleased to allow this Civil Application and be pleased to direct the respondent to pay the wages as required u/s.17(B) of the Industrial Disputes Act, 1947, from the date of Award till date and be further pleased to direct the respondent to pay and continue to pay the wages as required u/s.17(B) and till the Appeal is heard and decided by this Hon'ble Court; (B) Your Lordships be further pleased to direct the respondent to reinstate the applicant subject to final outcome of the Appeal; (C) Any other and such further relief as the Hon'ble Court deems fit and proper in the interest of justice."

(3.) Thus, what is essentially prayed for is appropriate direction to the authorities for making payment of last drawn wages in terms of the provisions of Section 17B of the Industrial Disputes Act, 1947 (hereinafter referred to as "the I. D. Act" for sake of brevity)