UNION OF INDIA Vs. P N BALASUNDARAM

JUDGEMENT

(1.) Heard Mr. Vellaichamy, the learned Counsel for the petitioner-Railways.

(2.) The writ petition is filed by the petitioner challenging the award passed by the first respondent-Industrial Tribunal made in I.D. No. 3/2000, dated July 12, 2000.

(3.) The writ petition was admitted on November 1, 2000. Pending the writ petition, this Court granted an order of interim stay subject to the condition that the petitioner-Railways will comply with the conditions of Section 17-B of the Industrial Disputes Act. Subsequently, when the matter came up on September 23, 2002, the petitioner-Railways informed this Court that they are complying with the conditions imposed by this Court. In that view of the matter, the interim stay was made absolute and the application to vacate the stay was also rejected.