JAGMOGAN LAMBA Vs. P N WRITER AND CO

JUDGEMENT

(1.) THE above writ appeal is directed against the common order of the learned single Judge dated 02. 08. 2004 made in WPMP No. 43874 of 2003 and WVMP No. 739 of 2004 in W. P. No. 36141 of 2003, in and by which, the learned single Judge has made the stay absolute and also dismissed the direction petition viz. , WPMP No. 13270 of 2004 filed under Section 17-B of the Industrial Disputes Act (hereinafter referred to as "the Act" ).

(2.) HEARD the learned counsel appearing for the appellant-workman as well as the first respondent-Management.

(3.) IT is brought to our notice that in the writ petition filed by the Management, questioning the order of the Special Deputy Commissioner of Labour, Chenni-6, the workman has filed a counter affidavit, particularly in para 10, he furnished the following information.