A.L.DAVE, J. - (1.) Heard learned Advocate Mr.Upadhyay for the appellant and learned Advocate Mr.Chaudhari for the respondents.
(2.) Appeal admitted. In view of the fact that only narrow question arises for determination in this appeal, at the request of parties, the appeal is taken up for final hearing today.
(3.) The only question that arises for determination of this Court, is from which date workman in whose favour award of reinstatement is passed by the Labour Court or Tribunal would be entitled to benefit under section 17B of the Industrial Disputes Act.;