D.K.Seth, J. - (1.) Awards were passed in favour of the workman directing reinstatement. These awards are dated 3.7.95 and 4.7.95.
(2.) In Writ Petition No. 25439 of 1995, the said awars were challenged. On 17th September, 1996 this Court passed an interim order to the following extent : "Heard counsel for the parties and perused the award. Upon consideration of the facts and circumstances of the case, it is hereby provided that the operation of the impugned awards dated 3.7.95 and 4.7.95 shall remain stayed only in so far as it directs payment of back wages, provided the respondent workman is reinstated pursuant to said awards within a month and is paid his current wages."
(3.) On the allegation that the workman was not being paid salary according to the awards in terms of the interim order, an application under Section 6-H (1) of the U.P. Industrial Disputes Act was filed. The same was registered as R.D. Case No. 22 of 1997. By an order dated 7.2.1998, being Annexure 12 to the writ petition, the said application was allowed and recovery proceedings were initiated. Through another order passed on the same day which is Annexure-17 to the writ petition, recovery sought for another period in R.D. Case No. 174 of 1997, was allowed and sought to be recovered. These two orders have been challenged in this writ petition.;