- (1.) Heard the learned Counsel for the appellant and the learned Counsel for the respondents.
(2.) This Letters Patent Appeal is directed against the order dated 8.2.2017 passed by the Hon'ble Single Judge of this Court in W.P(L) No. 835 of 2016, whereby, the said writ application has been admitted by the learned Single Judge. However, the prayer for stay of the impugned order dated 10.12.2015 passed by the Labour Court, Dhanbad, in M.J. Case No. 29 of 2010 and analogous cases, has been declined by the learned Single Judge, aggrieved whereby, the present LPA has been preferred.
(3.) The aforesaid order dated 10.12.2015 passed by the Labour Court, Dhanbad, in M.J. Case No. 29 of 2010 and analogous cases, has been brought on record as Annexure-3, which shows that by the said order, the appellant M/s. Jardine Henderson Limited, a Company incorporated under the provisions of the Indian Companies Act, (herein after referred to as the 'Company'), have been directed to pay all the due wages, allowances and other monetary benefits, which included increment and other benefits arising due to the pay revision from time to time, within 60 days from passing of the order, to all the 61 applicants of those cases, on the basis of same principle / formula upon which the Company had calculated and paid the dues of 30 workmen of Cont. Case No. 811 of 2003, subject to the modification of pay revision etc., and the period of such computation of the calculation was directed be made from the date of retrenchment, i.e., 13.01.1988 till (a) the date of death of workmen or, (b) the date of superannuation of workmen or, (c) the date of disposal of this case, whichever may be earlier, with interest @ 12% p.a from the due date. The appellant Company was also directed to make the payment of lump sum cost of litigation @ Rs. 2000 per workman. It is against this order that the appellant Company had preferred W.P (L) No. 835 of 2016, which was admitted by the Hon'ble Single Judge on 8.2.2017. However, as stated earlier, the prayer for stay of the impugned order was refused, by which the appellant Company is aggrieved.;