JYOTIRMAY BHATTACHARYA, J. - (1.) THIS mandamus appeal is directed against an order passed by a Learned Single Judge of this Court on 16th July, 2014 in W.P.No. 2117(W) of 2004 whereby the writ petitioners/appellants were directed to pay the wages to the private respondent by way of interim relief from March 2004 till the disposal of the writ petition. The arrears including the amount payable for the month of July 2014 was directed to be paid to the private respondent within a period of four weeks from the date of the order. The writ petitioners/appellants were also directed to pay the interim relief for the month of August 2014 and for subsequent months on or before 7th of each succeeding month. Execution of the award of reinstatement was unconditionally stayed for a period of four weeks from the date of the order with a rider that in the event the directions given in the said order are complied with, the stay will continue until the disposal of the writ petition.
(2.) THE writ petitioners/appellants felt aggrieved. Hence they have filed the instant mandamus appeal.
(3.) LET us now consider the merit of the instant appeal in the facts of the present case. An award for reinstatement of the dismissed employee was passed by the Labour Court. The said award is under challenge in the writ petition being W.P.No. 2117(W) of 2004 at the instance of the writ petitioners/employers. In such a proceeding, the private respondent no.3/workman has prayed for interim relief in terms of Section 17B of the Industrial Disputes Act, 1947.;