MANAGEMENT OF GLAXO INDIA LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) The workman has filed this Misc. case in Civil Rule No. 3618/1995. The writ petition was admittedon 4.9.95. The award was stayed subject to payment of full wages last drawn by the workman. The workman has filed the application for payment of wages in terms of Section 17-B of the Industrial Disputes Act, 1947.

(2.) I have heard Mr. A. Dasgupta learned counsel appearing on behalf of the respondent workman as well as Mr. P.C. Deka, learned counsel appearing on behalf of the Management Writ petitioner.

(3.) According to Mr. Dasgupta the last pay drawn should be computed from the date of the award and not from the date of termination as per the spirit of the law. Mr. Deka has vehemently opposed the said prayer. According to Mr. Deka the last pay drawn means the amount which the workman drew on the date of termination.