SERAIKELLA GLASS WORKS LTD Vs. INDUSTRIAL TRIBUNALS

JUDGEMENT

(1.) The present writ petition is directed against an order dated November 2, 1991, passed by the learned second Industrial Tribunal, whereby an application under Section 15(2)(b) of the Industrial Disputes (Second Amendment) Act, 1980 filed by the respondent workman was allowed.

(2.) By the said order, the learned Tribunal, inter alia, held that "the employee" concerned was entitled to get interim relief from the date of dismissal and in view of the decision reported in EMP IR (V.7) 1990 page 614 and in the facts of the present case, the learned Tribunal was inclined to grant "interim relief" to the employee concerned Sushil Kumar Dey from the date of dismissal, i.e., from November 23, 1989.

(3.) Further, the learned Tribunal held that the employee concerned would get 50% of Rs. 2,005.59 for the first three months from November 23, 1989 and thereafter i.e., from February 23, 1990, he would get interim relief @75% of Rs. 2.005.59. The application was disposed of on contest with costs of Rs. 75/- to be paid to the concerned workman.