MANAGEMENT OF CSI RAINY Vs. G DOSS

JUDGEMENT

(1.) Heard both sides.

(2.) In the first writ petition, the Management is the CSI Rainy Multispeciality Hospital, Chennai. They have filed the writ petition challenging the Award of the II Additional Labour Court, Chennai made in I.D. No. 794/2001 dated 25.08.2008. By the impugned Award, the Labour Court granted relief of reinstatement with 50% of the backwages and other attendant benefits to the second respondent workman.

(3.) The writ petition was admitted on 16.04.2009. Pending the writ petition, this Court granted an interim stay. Subsequently, the Workman filed two applications being M.P. Nos. 2/2009 and 3/2009 seeking to vacate the interim stay and for a direction to pay monthly wages of Rs. 2,764/- in terms of Section 17-B of the Industrial Disputes Act, 1947. When these applications came up on 09.12.2009, this Court made the interim stay absolute on the condition that the Management must deposit a sum of Rs. 1,00,000/- (Rupees One Lakh only) with the II Additional Labour Court, Chennai to the credit of the Industrial Dispute. On such deposit, the workman was permitted to withdraw Rs. 50,000/- and the balance amount was directed to be deposited in a nationalised bank for a period of three months. It was to be renewed from time to time till the disposal of the writ petition. The Management was also directed to pay a sum of Rs. 2,764/- as monthly wages from the date of the writ petition i.e., April 2009 and the arrears arising out of the payment under Section 17-B of the I.D. Act was to be paid within a period of four weeks.