- (1.) The third Respondent in the pending Article 226 Petitioner has filed this application dated February 2, 2007 under Section 17-B of the Industrial Disputes Act, 1947.
(2.) Feeling aggrieved by the award of the Central Government Industrial Tribunal at Calcutta dated December 3, 1997 directing Food Corporation of India, the third Respondent's former employer, to reinstate the third Respondent into service and pay him all back-wages and other consequential benefits, the corporation brought the Article 226 petition dated September 25, 1998.
(3.) By an order dated February 16, 1999 the petition was admitted. There is nothing to show that any prayer for interim relief was made or that any interim relief was granted.;