INDIAN OIL THIKA SRAMIKA UNION, BALASORE Vs. PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNALCUM-LABOUR COURT, BHUBANESWAR

JUDGEMENT

(1.) Mr. Pati, learned advocate led by Mr. Acharya, learned advocate appears on behalf of petitioner (union). Mr. Pati submits, initially award dtd. 6/11/1999 was passed in favour of the workmen. Clear directions were made regarding their entitlement but unfortunately, date of commencement for purpose of calculation of the benefits was not given. His client moved this Court earlier and the writ petition was disposed of by directing his client to approach the tribunal. On approach subsequent award dtd. 20/2/2003 was made fixing date of commencement regarding calculation of the benefits to be 3/5/1993. His client then moved the tribunal under sec. 33(C)-2 in Industrial Disputes Act, 1947. The misc. case resulted in order dtd. 23/3/2020. He submits, the order was clear in directing the management to pay the benefits as per the award. Yet, nothing has been done, which is why his client is again before Court.

(2.) Mr. Mohanty, learned advocate appears on behalf of the management. He hands up copy of letter dtd. 18/3/2021 addressed by the management to the Union. We do not find endorsement of acknowledgement of receipt in the copy. The letter says that none from the union same forward to implement the award.

(3.) We reproduce below the directions made in award dtd. 6/11/1999.