PRINCIPAL DOONGAR COLLEGE BIKANER Vs. MOHAMMED ALI

JUDGEMENT

(1.) Heard learned counsel for the parties. Matter has come up for orders on application moved by the learned counsel for the respondent for clarification of the order passed on application under Section 17-B of the Industrial Disputes Act, regarding payment to be made to the respondent who has been reinstated, after order dated May 11, 1995, was made by the Court directing the petitioner to pay last drawn wages to workman in terms of Section 17-B of the Act.

(2.) However, at the request of learned counsel for the parties, the petition itself has been heard.

(3.) The respondent-Mohammed Ali, who was employed as a Pump Driver on September 14, 1988 on daily wages of Rs. 257- per day, aggrieved with termination of his service on July 1, 1990, raised an industrial dispute. The said workman was employed by the Principal, Doongar College, Bikaner, for discharging the duties of the College. However, he was being paid from the Students Funds.