STEEL AUTHORITY OF INDIA LTD. Vs. NIRMALA DEVI

JUDGEMENT

(1.) By Court Heard learned counsel for the parties.

(2.) This contempt petition has been filed by the petitioner on the ground that on 3rd January, 2002, this Court passed the interim order staying the execution of the impugned order dated 20 th December, 2000 passed by the Labour court, Bokaro in W.C. Case No.11 of 1996. However, as per the mandatory requirement, petitioner was bound to deposit the awarded amount before the Labour Commissioner cum Workmen Compensation Commissioner and, therefore, the petitioner deposited Rs.2,06,098/ towards compensation awarded by the Labour court. The petitioner submitted and gave also a letter to the Labour court cum Workmen Compensation Commissioner that the petitioner is preferring the appeal before the High Court and, therefore, the deposited amount may not be paid to the claimant. This letter was given on 19 th February, 2001. It appears from the facts of the case that before interim order dated 3 rd January, 2002 passed in Misc. Appeal No.51 of 2001 staying execution of the order of the Labour court, the amount was paid to the claimant on 13 th August, 2001.

(3.) Learned counsel for the petitioner submitted that since there was mandatory requirement of pre deposit of the amount, the 2. petitioner deposited the amount before the Labour court in W.C. Case No. 11 of 1996 and since the said court was made aware that petitioner is challenging the order of the Labour court, therefore, the Labour court should not have paid the amount to the claimant and since the claimant inspite of several efforts made by the State Government and inspite of the rejection of the writ petition of the claimant, whereby the claimant sought to get the order of Labour court stayed, yet the amount has not been deposited by the claimant and, therefore, this contempt petition has been filed.