ALANDUR MUNICIPALITY Vs. K IQBAL AHMED

JUDGEMENT

(1.) HEARD both sides.

(2.) W. P. NO. 26636 of 2005 is filed by the Alandur Municipality represented by it Commissioner against the award of the second respondent Labour Court in I. D. No. 996 of 1992 dated 05. 01. 2005. By the impugned award, the second respondent Labour Court directed reinstatement of the first respondent with continuity of service, full backwages and all other attendant benefits. Aggrieved by the said award, the petitioner Municipality has filed the present writ petition.

(3.) ON 20. 08. 2005, this Court granted an order of stay of the operation of the award on condition that the petitioner/municipality deposits the entire backwages as awarded by the Labour Court within a period of four weeks, failing which the interim stay granted will stand automatically vacated. The petitioner/municipality did not comply with the conditional order. Thereafter, the first respondent/workman filed a miscellaneous petition seeking for payment of monthly wages in terms of Section 17 (b) of the I. D. Act. This Court by an order dated 03. 04. 2006 directed the petitioner to pay Rs. 900/- from 05. 01. 2005, which the first respondent is getting till date.