CHIEF ADMINISTRATIVE OFFICER Vs. PRESIDING OFFICER

JUDGEMENT

(1.) PETITIONS praying that in these circumstances stated therein and in the respective affidavits filed therewith the High Court will be pleased to (i) To stay the award of the 1st respondent dated 8/5/2006 made in ID. No.421 of 2004 (in MP.1/2007), (ii) direct the 1st respondent to pay wages to the petitioner under Sec.17B of the Industrial Disputes Act, 1947 with effect from 8.6.2006 (in MP.1/2008) and (iii) Vacate the interim stay granted by this Hon'ble court on 23.8.2007 in MP.No.1/2007 (in MP.2/2008) Pending Wp. No. 27995/2007 respectively.) 1. M.P. No.1 of 2008 is filed for payment of wages to the petitioner/workman under Section 17B of the Industrial Disputes Act, 1947, with effect from 8.6.2006.

(2.) IN the main writ petition, the first respondent/Southern Railway challenged the award of the labour Court dated 8.6.2006 ordering reinstatement with all attendant benefits and 50% of backwages.

(3.) THE first respondent has not filed any counter affidavit controverting the statements made in the affidavit filed by the petitioner/workman. Hence I am treating the statement contained in the affidavit i.e. petitioner/workman is out of employment from 31.12.2003 as valid as no contra evidence is produced.