MANAGEMENT OF M/S INDIAN STEEL & WIRES PRODUCTS LIMITED, JAMSHEDPUR Vs. THE PRESIDING OFFICER, LABOUR COURT, JAMSHEDPUR & ANR.

JUDGEMENT

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

(2.) Despite indulgences granted earlier and even after last order dated 03.03.2017, no one appears for the respondent-workmen, though names of their counsels are reflected in the cause list also.

(3.) The writ petition seeking quashing of the Award dated 01.12.1995 (pronounced on 15.02.1996) made in Reference Case No. 14 of 1991 passed by the Presiding Officer, Labour Court, Jamshedpur, was dismissed as not pressed by the order dated 22.09.200 Upon review, the order of the dismissal was recalled in Civil Review No. 88 of 2007 by order dated 29.07.2016 passed by the Co-ordinate Bench of this Court, however with a condition that revival of the writ petition would be subject to the payment made in terms of order dated 15.04.1998 till the month of June and if such amount has not been paid within four weeks, an affidavit in respect thereof shall be filed by applicant-Company within four weeks. Thereafter, the learned counsel for the petitioner, Mr. Manish Mishra, has filed an affidavit on 01.02017. According to the petitioner, a one time settlement has been entered with the respondent workman on 10.11.2009, as per which an amount of Rs. 11,56,460/- was paid to the workman.