S S SAYYED Vs. HINDUSTAN AERONAUTICS LTD

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) BY this civil application, the original respondent workman seeks direction against the Respondent -Company to pay to the applicant and keep on paying the sum of Rs. 2,976/ - per month being his last drawn wages from the date of Award of the learned Presiding Officer. This Application is under S.17 -B of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the said Act ').

(3.) A few facts of the matter are as under: