MAHALAKSHMI FIBRES AND INDUSTRIES LTD Vs. SANTOSH TIWARI

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners-Management and learned Counsel for the Respondent-workman.

(2.) It is submitted by the learned Counsel for the Petitioners-Management that the instant writ application has been filed for quashing the order dated 28th March, 2006 passed by the Presiding Officer, Labour Court, Ranchi in M.J. Case No. 6 of 2004, whereby the application of the Respondent's deceased-husband has been allowed by directing payment of Rs. 1,63,750.99, failing which, the Petitioners-Management would pay an interest at the rate of 8% p.a.

(3.) It is further submitted by the learned Counsel for the Petitioners-Management that the order has been passed in violation of the judgment of the Hon'ble Supreme Court reported in the case of U.P. State Brasszoare Corporation Ltd. v. Uday Narain Pandey, 2006 108 FLR 201 which has given specific guidelines for passing orders under Section 33-C(2) of the Industrial Disputes Act.