JAYANTILAL SANUBHAI TAILOR Vs. RALCHEM LTD

JUDGEMENT

(1.) On 1st October, 2004, this Court issued Rule, returnable on 20th October, 2004 and in the meantime, directed the Office to pay the amount of Rs.65,400=00, deposited by the opponent, to the learned Advocate appearing for the applicant by an account payee cheque in the name of the applicant, Jayantilal Sanubhai Tailor, on or before 6th October, 2004. It is reported that this order directing the Office to pay the amount is challenged by filing a Letters Patent Appeal and stay is granted.

(2.) Mr.R.P.Mankad, learned Advocate appearing for the applicant, submitted that he is pressing for the relief, prayed for in Clause 6(B), which reads as under:

(3.) Mr.R.P.Mankad, learned Advocate appearing for the applicant, submitted that this is an award against the opponent-Company and there being an order of reinstatement, which is stayed by this Court, provisions of Section-17(B) of the Industrial Disputes Act, 1947 ("the Act" for short) are applicable and the applicant-workman is entitled for the benefits accruing thereunder and, therefore, appropriate orders be passed in this regard.