STATE SOCIAL WELFARE BOARD Vs. SANJUBALA SAHOO

JUDGEMENT

(1.) Mr. Chand, learned advocate appears on behalf of petitioner-management and presses for hearing of the writ petition. Mr. Das, learned advocate appears on behalf of opposite party no.1 (workman) and submits, there have been several directions for compliance with provision in Sec. 17-B in Industrial Disputes Act, 1947. Lastly, his client made application (I.A. no.12445 of 2023) with prayer for relief to his client by payment at the rate of minimum wages prescribed by the Government from time to time with effect from 31/12/2016 (date of award) till date, deducting ?1,60,113/- already paid.

(2.) Mr. Mohanty, learned advocate appears on behalf of opposite party no.2 (contractor) and Mr. Nanda, learned advocate, Additional Government Advocate for opposite party no.4.

(3.) Mr. Das relies on order dtd. 10/4/2000 made by the Supreme Court in Civil Appeal no.2578 of 2000 (Workmen Represented by Hindustan Vegetable Oils Corporation Ltd. v. Hindustan Vegetable Oils Corporation Ltd. and others). We reproduce below paragraphs-2 and 3 from the order.