S S SAYYAD 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: