VIJAYENDRA PAL SHARMA Vs. INDUSTRIAL COURT

JUDGEMENT

(1.) THE short and sole grievance of the petitioner is that the termination order passed by the respondent No. 2 was set aside by the Labour Court in Case No. 263/89 MPIR vide order dated 3.3.1994. The respondent No. 2 preferred an appeal before the Industrial Court Under section 65 of MPIR Act 1960, but, the respondent No. 2, the employer has not complied with the provisions of section 65 (3), which are mandatory in terms. Learned counsel for the respondent submitted that the employer is paying the last drawn wages as per section 65 (3), that fact is disputed. It is stated by the petitioner that the petitioner is unemployed who has not been paid any amount towards wages. Hence, for non -compliance of section 65 (3), the appeal be directed to be dismissed by the Industrial Court.

(2.) AFTER hearing counsel, I dispose of this petition with a direction to the respondent/Employer to comply with section 65 (3) by paying last drawn wages from the date of the order of the Labour Court till this month and also continue to pay till the appeal is decided.

(3.) PETITION shall stand disposed of with no order as to costs.