HINDUSTAN CONSTRUCTION COMPANY LIMITED Vs. KISHOR GOVIND MAGAR

JUDGEMENT

(1.) The order under challenge is an order passed by the Labour Court in the application made under Section 33C(2) of the Industrial Disputes Act, 1947 directing the petitioner to pay to the respondent - workman the amount of back-wages of Rs. 13,31,556/- with interest 12% from the date of the order.

(2.) During the pendency of this Petition, the said amount was directed to be deposited in this Court till the date of his reinstatement. Learned counsel for the petitioner says that the amount has been deposited before the Industrial Court.

(3.) Heard learned counsel for the parties. Arguable questions are raised, hence Rule. Rule is made returnable after twelve weeks.