AIR INDIA LIMITED A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 Vs. RAGHUNATH N PATIL AND S C PANDEY PRESIDING OFFICER

JUDGEMENT

(1.) HEARD.

(2.) IN all these Petitions, the notices were issued for final disposal of the matters at the admission stage as the issue involved in all these Petitions is a common issue and the same has already been settled by the decision of the Division Bench in Appeal (Lodging) No. 351 of 2003 in Writ Petition No. 813 of 2003 along with various other connected matters delivered on 30th June, 2003. Accordingly, all these Petitions were heard together and are being disposed of by this common judgment.

(3.) THE issue in all these petitions relates to the right of the workmen to claim subsistence allowance during the pendency of the application under Section. 33 (2) (b) of the Industrial Disputes Act, 1947, and the procedure to be followed by the Court below while dealing with the application for any such interim relief in that regard during the pendency of such proceedings, and in that regard, the Division Bench in the above referred decision has ruled thus:-