P CHENNAIAH Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) In Writ Appeal No. 335 of 1995 this Court has held, in agreement with the view expressed by the Bombay High Court, as follows:-

(2.) Learned counsel for the respondents, however, has drawn our attention to an order by the Court in Writ Appeal No. 1551 of 1994 which is to the following effect:

(3.) The view expressed by the Court, however, in Writ AppealNo. 1551 of 1994 does not conflict with the view taken by the Court in Writ Appeal No. 335 of 1995,for the Court's order to pay to the appellant the full wages drawn by him at the time of termination of his service is not preceded by any decision as to what the wages last paid, as contemplated under Section 17-B of the Industrial Disputes Act, 1947, would mean. This aspect of the matter has been decided by the Court in Writ AppealNo. 335 of 1995. While admitting the writ petition against the award of reinstatement, learned single Judge has ordered as follows: