HINDUSTAN UNILEVER LTD Vs. HINDUSTAN LEVER KAMGAR SANGH

JUDGEMENT

(1.) Rule with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The above petition filed under Articles 226 and 227 of the Constitution of India takes exception to the order dated 15/04/2011 passed by the Industrial Court, Akola Bench, Akola ("Tribunal" for short), by which order the application Exhibit-9-B as amended by application Exhibit-25 was allowed and the respondent Company was directed to pay an amount of Rs.3,500/- per month as an interim relief to the TO. T-1, T-2, T-3, T-4 & T-5 grade of employees with effect from 01/06/2008 till the decision of the Reference. The Industrial Court also directed that the arrears of the interim relief with effect from 01/06/2008 to 31/03/2011 shall be paid by the respondent Company in three equal installments in the month of June, July and August, 2011 respectively.

(3.) The above petition therefore is directed against the interim order passed by the Industrial Court in the said Reference Proceedings being Reference (BIR) No.1/2008.