- (1.) HEARD learned counsel for the parties.
(2.) THIS L.P.A. has been preferred against order dated 3rd July, 2003 passed in W.P.(L) No. 3479 of 2001, whereby it has been ordered that petitioner shall pay the concerned workmen wages last drawn by them. This order was stayed by this Court vide order dated 2nd September, 2003 . The facts in brief are that a dispute was referred to the Labour Court "whether the demand of the National Coal Workers congress for employment on the roll of Khas Kusunda Colliery of M/s. B.C.C.L. of Smt. Girija Kamin and 225 others (as per details annexed with Annexure -U -I) with full back wages in justified? If so, to what reliefs the workers are entitled?. The learned Central Government Industrial Tribunal No. 1, Dhanbad, decided in favour of the workmen and passed the award accordingly.
(3.) THE said award was challenged by the appellant -writ petitioner in W.P.(L) No. 3479 of 2001, wherein the impugned order dated 3rd July, 2003 to pay last drawn wages was passed. However, during the pendency of this L.P.A. the writ petition of the petitioner was dismissed. Against dismissal of writ petition of appellant L.P.A. No. 734 of 2003 was preferred, which was allowed and the award was set aside.;