KAMDHENU ISPAT LIMITED Vs. OMPRAKASH SHARMA

JUDGEMENT

(1.) Matter comes up on Misc. Application No. 3306/2019, filed by the petitioner for modification and recalling of the order dt. 27 th March, 2019, passed by this Court.

(2.) This Court vide order dt. 27th March, 2019, considered the Miscellaneous Application No. 10589/2018, filed by the respondent-workmen under Section 17-B of the Industrial Disputes Act, 1947, whereby prayer was made to pay last wages drawn from the date of filing of the writ petition.

(3.) Counsel for the respondent-workman submitted before this Court on 27th March, 2019 that the operation of order dt. 29 th May, 2017, has been stayed by this Court and the respondent-workman was not gainfully employed and he was not in a position to maintain his family, accordingly, the prayer was made to pay at least the last wages drawn by the respondent-workman. This Court considered the affidavit filed by the respondent-workman, wherein specific averment was made that respondent was not in gainful employment till date and he was not in a position to maintain his family.