KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY Vs. THE THIRD INDUSTRIAL TRIBUNAL, GOVERNMENT OF WEST BENGAL

JUDGEMENT

(1.) C.A.N. 10399 of 2016 is an application under Sec. 17B of the Industrial Disputes Act praying for a direction upon the writ petitioner Authority/opposite party to pay the last drawn wages to the applicant month by month as an interim relief during the pendency of the writ petition being W.P. 14389(W) of 2016 filed by the opposite party.

(2.) The application has been hotly contested by the writ petitioner Authority by filing an affidavit-in-opposition to which the workman/applicant has also used his reply.

(3.) Suffice will it be for the present purpose to mention that the 3rd Industrial Tribunal, West Bengal by an Award dated March 30, 2016 had directed the writ petitioner authority to re-instate the workman/applicant in service with effect from March 3, 1981 along with other ancillary benefits.