Jyotirmay Bhattacharya, J. - (1.) . - By an Award dated 18th March 2005 passed by the learned Judge, 7th Industrial Tribunal, West Bengal, the writ petitioner was directed to reinstate the respondent No. 3 in service with immediate effect and to pay him 25% of the back wages with consequential reliefs.
(2.) The writ petitioner challenged the propriety and/or correctness of the said Award in this writ petition.
(3.) This writ petition was admitted for hearing on 19th August 2005. An interim order was also passed on 9th August 2005 in connection with the said writ petition whereby the writ petitioner was directed to pay the unpaid wages from the month of November 2001 to the respondent No. 3 within seven days from the date of communication of the said order without prejudice to the rights and contentions of the parties. The said writ petition is still pending for consideration before this Court.;