UNITED MOTORS INDIA LTD Vs. PRADEEP RAGHUNATH RANE

JUDGEMENT

(1.) Heard Mr. Pathak, the learned counsel for the applicant-workman and Mr. Naik, the learned counsel for the respondent-Company.

(2.) This Motion has been taken out by the workman praying for directions to allow him to withdraw the amount of arrears deposited by the appellant-Employer pursuant to the order passed by this Court on August 22, 2008 while condoning the delay and allowing the Notice of Motion No. 1022/2008.

(3.) In Writ Petition No. 1304/2007 the Award passed by the Labour Court directing reinstatement with 50% back wages, has been challenged and the petition has been admitted. Notice of Motion No. 400/2007 was taken out by the workman in the said petition praying for the benefit of Section 17B of the Industrial Disputes Act, 1947. He stated that his last drawn salary was Rs. 4000/- per month and therefore, he should be paid wages at that rate pending the Appeal.