MANAGEMENT COMMITTEE, PIRAMAL HIGHER SECONDARY SCH Vs. THE PRESIDING OFFICER, JUDGE, LABOUR COURT, JAIPUR

JUDGEMENT

(1.) When the matter came up before the court on 20.11.2015, since the matter was earlier heard on merits, we considered it appropriate to observe that let the matter itself may be finally decided with the application filed u/Sec.17-B of the Industrial Disputes Act, 1947, which came to be filed at a very belated stage but counsel for respondent insisted that he has instructions to first press the application filed u/Sec.17-B of the Act, 1947 before the appeal may be taken up for hearing and this what we have recorded in our order dated 20.11.2015 and consider it appropriate to dispose of the application filed by the respondent-workman u/Sec.17-B of the Act, 1947 before the matter is to be taken up for final hearing.

(2.) Heard counsel for the parties.

(3.) The respondent-workman No.2 Jhabar Mal Saini has filed an application u/Sec.17-B of the Industrial Disputes Act, 1947 to issue necessary directions against the appellant-employer to pay full wages last pay drawn by him on 18.09.1984, during pendency of this special appeal.