- (1.) This Special Leave Petition has been filed against an interim order granted by the High Court of Judicature at Allahabad in the following manner: In view of the fact that the workman K.K. Srivastava died during he pendency of the proceedings before the Labour Court, consequently, the effect and operation of the Award dated 21.09.2006 shall remain stayed, provided the petitioner gives an appointment to the widow, namely Smt. Bhagyawati, respondent No. 1 under the Dying-in-Harness Rules, 1974 within a period of six weeks from today. The appointment given to the respondent No. 1 would be subject to the result of the writ petition.
(2.) It is this interim order which is challenged by the petitioner, U.P. State Road Transport Corporation (in short, "Corporation") before us. While entertaining this Special Leave Petition on 31st of August, 2007, this Court passed the following order: Application for exemption from filing O.T. is allowed. Issue notice. There shall be interim stay of the impugned order until further orders.
(3.) This Special Leave Petition again came up before a Bench of this Court on 20th of October, 2008 when the learned Counsel for the petitioner had prayed for a short adjournment to take instructions as to whether they can give appointment to the widow of the workman. Accordingly, the matter was adjourned on that date for three weeks. Finally, the matter came up for hearing on 13th of April, 2009.;