- (1.) IN I.A.No.12509/2015: The matter comes up on application under Section 17 -B of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act of 1947', for short).
(2.) A copy of application was furnished to the learned counsel for the petitioner. Opportunity was allowed to respond to the application on 31st March, 2015 and 22nd April, 2015.
(3.) NO response has been filed. Learned counsel for the petitioner has asserted that though the matter in the instant writ application is against an order made by the Industrial Tribunal, Rajasthan, Jaipur dated 20th January, 2011 on an application preferred on behalf of the petitioner -Corporation under Section 33 (2)(B) of the Act of 1947, yet the respondent -workman would be entitled to the wages in terms of mandate of Section 17 -B of the Act of 1947. To reinforce the submissions, the learned counsel has placed reliance on the opinion of the Division Bench of this Court in the case of Karan Singh Vs. Authorised Disciplinary Authority RSRTC and Anr., 2009 2 RajLW 1184.;