S.S.SUDHALKAR, J. - (1.) This application is for wages pending the writ petition, as allowable under Section 17-B of the Industrial Disputes Act (hereinafter referred to as the Act).
(2.) The petitioner had challenged by way of the main writ petition the award of the Labour Court whereby respondent No. 2 was ordered to be reinstated with continuity of service and full back wages.
(3.) This application was filed by respondent No. 2 during the pendency of the writ petition. The writ petition was dismissed by judgment, dated October 11, 2000. This application remained pending.;