- (1.) HEARD learned Counsel for the parries on application under section 17b of the Industrial Disputes Act, (for short 'the Act' ).
(2.) THE said application has been filed by the respondent-workman for getting benefit under section 17b of the Act. It is not in dispute that the order of reinstatement has been stayed by this Court. In that view of the matter, the petitioner-employer is directed to comply with the provisions of section 17b of the Act from the date of order of the Labour court within a period of two months from today as the workman-employee has filed an affidavit to the effect that he is not in a gainful employment. The said, provisions shall be complied with by the petitioner-employer during the pendency of this writ petition. In the meanwhile, in case the petitioner is able to get some factual information about the gainful employment of the respondent-workman elsewhere, it will be open for the petitioner to apply for modification of this order in accordance with law. 3. The application under section 17b is accordingly disposed of.;