LAWS(JHAR)-2010-8-131

EMPLOYERS IN RELATION TO MANAGEMENT Vs. WORKMAN

Decided On August 05, 2010
Employers In Relation To Management Appellant
V/S
WORKMAN Respondents

JUDGEMENT

(1.) This interlocutory application has been filed for adding the Intervener/Respondent since he is not appearing in the case on behalf of workman and wants to contest the case, hence he may be added as respondent no.2. Learned counsel for the petitioner has no objection to the same. Accordingly, the Intervener/Respondent is added as respondent no.2. and the learned counsel for the newly added as respondent no.2 is allowed to argue the case.

(2.) Accordingly, the aforesaid I.A. No. 2887 of 2010 stands disposed of. I.A. No. 1715 of 2007

(3.) This interlocutory application has been filed by the petitioneremployer making a prayer to confine his application with regard to back wages allowed by the Tribunal.