MADAN MOHAN SAHA Vs. SRI GOUTAM CHAKRABORTY

JUDGEMENT

(1.) THE present petitioner in the contempt application filed a writ petition against an Award dated February 6, 2004 passed by the Learned Judge of the Central Government, Industrial Tribunal at Calcutta. By the said Award, the tribunal had held that the petitioner shall be deemed to have been continuing in service as before and directed the management of the Calcutta Telephones to reinstate him in service as a daily rated Majdur with a consequential order.

(2.) THIS order was challenged by the employers in relation to the management of the Calcutta Telephone by a writ petition being W.P. No. 12942 (W) of 2009.

(3.) THE said application was disposed of by an order dated October 10, 2012 by directing the writ petitioner to pay a sum equivalent to the wages last drawn by the present petitioner/respondent No. 4, month by month. It was further directed that such payment should be made by the 7th of the next succeeding month. The wages for the month of October, 2012 was directed to be paid by November 7, 2012 and payment of each succeeding month was to be made by the 7th of the month next following. So far as the arrear amount to be paid by the writ petitioners to the applicant workmen was concerned the same was directed to be paid by the writ petitioner by four equal monthly installments which would be over and above the monthly wages to be paid to the applicant. The said order was passed upon a contested hearing in presence of the learned Advocates for both the parties.