STATE OF ODISHA Vs. KAILASH CHANDRA MALLICK

JUDGEMENT

(1.) The State of Odisha, represented by the Assistant District Veterinary Officer (Disease Control), Livestock Breeding and Dairy (LBD) Farm, Remuna, Balasore has filed the present writ petition under Article 227 of the Constitution questioning an award dtd. 25/3/2009 passed by the Labour Court, Bhubaneswar in I.D. Case No.64 of 2005 whereby it was directed that Opposite Party Nos. 1 to 7 shall be reinstated in service.

(2.) While directing notice to issue in the present petition on 28/7/2011 the operation of the award was stayed subject to compliance with Sec. 17 B of the Industrial Disputes Act, 1947 (ID Act).

(3.) During the pendency of the present petition, there was a controversy on whether the wages in terms of Sec. 17B of the ID Act was paid or not. Pursuant to the orders passed by this Court, it was reported finally on 7/9/2021 that the wages had been paid.