UNION OF INDIA Vs. DEHNUR ALI

JUDGEMENT

(1.) Heard Mr. R.K.D. Choudhury, the learned Dy. SGI appearing on behalf of the petitioners. Mr. A. Dasgupta, the learned Senior Counsel assisted by Ms. B. Das, the learned counsel appears on behalf of the respondents.

(2.) The extraordinary jurisdiction of this Court has been invoked challenging the award dtd. 20/3/2018 passed by the Central Government Industrial Tribunal-cum-Labour Court, Guwahati (hereinafter referred to as, "the learned Industrial Tribunal) in Reference Case No. 02/2015 whereby the learned Industrial Tribunal directed to reinstate the respondents herein in the capacity of casual workers on the same wages as was applicable to them at the time of their disengagement and further directed the petitioner No. 2 herein to pay a lump-sum compensation of Rs.50,000.00 each to all the workmen involved in the reference within 90 days from the date of receipt of the award in-lieu of back wages.

(3.) It is relevant to take note of that this Award dtd. 20/3/2018 was notified and thereupon the instant writ petition was filed on 1/10/2018. The record further reveals that vide the order dtd. 16/11/2018, notice was issued and the impugned award was suspended till the next date. Subsequent thereto, there is no order by which the interim order was extended. However, during the pendency of the instant proceedings, the respondents herein filed an Interlocutory Application being I.A.(Civil) No. 431/2019 claiming their dues in terms with Sec. 17B of the Industrial Disputes Act, 1947 (for short, "the Act of 1947").