- (1.) Notice was issued on 1.8.2016 for final disposal only for this issue which reads as under:- "Counsel submits that the ld. Single Judge under order impugned has quantified the amount of compensation to be paid in lieu of reinstatement and the appellant-workman has no grievance as regards the amount quantified as compensation in lieu of reinstatement but the amount payable under Section 17-B of the Industrial Disputes Act, 1947, as settled by the Apex Court, is not adjustable against the amount of compensation quantified and payable to the appellant-workman in lieu of reinstatement."
(2.) Learned counsel for the appellant contended that learned Single Judge while deciding the writ petition committed serious error in directing lump sum 2 lacs against the reinstatement and 30% back wages and also given direction to adjust payment of Rs.19,888/- plus Rs.572/- amount in the last paragraph to be adjusted from this lump sum compensation which was to be paid to the appellant every month.
(3.) He contended that benefit which has been granted under 17B is statutory right allowed to be given to the employee pending the petition when the award of the Industrial Labour Court is stayed and same cannot be adjusted against his future claim in lieu of reinstatement and back wages.;