MANAGEMENT OF TAMIL NADU CO OP MILK PRODUCERS ASSOCIATION LTD Vs. PRESIDING OFFICER I ADDITIONAL LABOUR COURT

JUDGEMENT

(1.) THIS Writ Petition is filed by the management of Tamil Nadu Cooperative Milk Producers Federation challenging the award passed by the 1st respondent Labour Court in I.D.No.585 of 1999 dated 23.3.2004. By the impugned award, the Labour Court directed reinstatement of the petitioner with continuity of service and without backwages and without other attendant benefits. Challenging the said award dated 23.3.2004, the petitioner filed the Writ Petition after a period of one year, namely, on 7.4.2005.

(2.) THE Writ Petition was admitted on 15.4.2005. Pending the Writ Petition, this Court granted an interim stay. It was at that stage, the contesting 2nd respondent workman filed two applications, one in WPMP No.584 of 2010 seeking for a direction to pay the last drawn wages and WVMP No.63 of 2010 seeking to vacate the interim order.

(3.) A learned Judge of this Court after hearing the parties passed a common order dated 24.9.2010. While this Court held that the payment of wages under Section 17-B of the Industrial Disputes Act is in the nature of subsistence allowance, this Court directed the management to pay Rs.2455/- being the last drawn wages from April 2005 within 8 weeks and continue to pay the same till the disposal of the Writ Petition. There is no order passed in the vacate stay application.