- (1.) Leave granted. This appeal is directed against the judgment and order dated 3rd October, 2006, passed by the Bombay High Court in Letters Patent Appeal No. 200/2006 arising out of Civil Application No. 2481/2005 in Writ Petition No. 4000/2005.
(2.) At the very outset, it may be indicated that since then, the writ petition has been finally disposed of by an order dated 7th May, 2007 and another Letters Patent Appeal No. 138/2007, filed by the respondent Samity, is pending before the High Court.
(3.) The appellant Association raised an industrial dispute relating to the retrenchment orders passed against some of its members and, while passing an Award on 2nd March, 2005, the Industrial Court directed reinstatement of the concerned employees within one month from the date of the publication of the Award. Feeling aggrieved by the said Award, the respondent Samity filed Writ Petition No. 4000/2005 before the Bombay High Court. The same was admitted and the implementation of the Award was stayed by the High Court by its order dated 21st July, 2005. Since the Award regarding reinstatement was stayed, the appellant Association moved Civil Application No. 2481/2005 in the writ petition praying for the benefit under section 17-B of the Industrial Disputes Act, 1947, to be extended to the successful workmen who had been directed to be reinstated.;