- (1.) This is an application filed by the respondent No. 3 for payment of full wages under the provisions of Section 17B of the Industrial Disputes Act, 1947. It is stated in the above application that the applicant is still unemployed.
(2.) It is submitted on behalf of the applicant that once the conditions prescribed in Section 17B of the Industrial Disputes Act, 1947 are complied with, then it is not open to a Writ Court to reject the application of the workman for granting full wages to him during the pendency of the writ application.
(3.) Reliance is placed upon the decisions of Dena Bank v. Kiriti Kumar T. Patel,1998(78) FLR 45, C.M. Sarafah v. E.E. Panchayat Raj Department and Anr.,2000(1) LLJ 23 and Neelaiah G.M. v. Karnataka State Tourism Development Corporation and Anr., in support of the above submission.;