AMIT KUMAR Vs. INDIAN AIRLINES LTD

JUDGEMENT

(1.) Heard Mr. Singh in support of this Appeal. Mr. Dixit appears for the respondent.

(2.) This Appeal seeks to challenge the order dated 20th July 2005 passed by a learned Single judge on Notice of Motion No. 295 of 2005 taken out in Writ Petition No. 1696 of 2005. The Motion was taken out for appropriate wages under Section 17b of the Industrial Disputes Act, 1947. The learned single Judge has awarded an amount of Rs. 4880/-only which was the basic wage of the appellant when he was removed from service. It is the case of the appellant that this amount is much less than what ought to have been awarded and, therefore, the present Appeal has been filed.

(3.) Mr. DIXIT, learned Counsel appearing for the respondent-Indian Airlines, has agreed on instructions that the Appeal be heard and disposed of finally at the admission stage itself. Therefore, it is heard finally at the admission stage.