MADHYA BIHAR GRAMIN BANK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The similar issue is involved in both the writ applications and as such, both are being disposed of by a common order, for convenience, facts of C.W.J.C. No. 20260/2016 has been taken into consideration for adjudication of both cases.

(3.) In the present case, the petitioner-Bank is challenging the order dated 15th June 2016 (Annexure-9) passed in I.D. Case No.09 (C) of 2015 by which the Tribunal has passed the order for payment of wages 1/4th of the last monthly wage to the workman on month to month basis during the pendency and disposal of the case in the Tribunal.