STATE OF RAJASTHAN Vs. RAM NIWAS

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order dtd. 13/3/2018 as also the order dtd. 22/1/2020, by which the learned Single Judge has allowed the respondent-workman's application for grant of last wages drawn, as claimed under Sec. 17B of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'I.D. Act').

(3.) Learned counsel for the State would submit that apart from making specific averments in the reply to the application under Sec. 17B of the I.D. Act filed by the workman, the appellants had placed before the Court the income tax return of the workman showing that he was earning till the end of the financial year 2015-16, as is evident from the income tax return for the assessment year 2016-17.