MANAGEMENT Vs. SHYAM SUNDRA PATRA

JUDGEMENT

(1.) Mr. Mishra, learned senior advocate appears on behalf of the management. He causes filing of affidavit dtd. 9/11/2022. He submits, the company was and is not in a financial position to pay the wages as provided in sec. 17B, Industrial Disputes Act, 1947.

(2.) He submits further, in this scenario opposite party-workmen may consider accepting such compensation in lieu of reinstatement and back wages, for controversy in the writ petition being settled. Otherwise, he would rely upon authority on adjourned date for proposition that inspite of aforesaid non-compliance, the writ petition can be adjudicated.

(3.) Mr. Das, learned advocate appears on behalf of the workmen. They may file objection to the affidavit, if so advised. It will be accepted on adjourned date upon advance copy served.