MESS COMMITTEE, KONARK OFFICERS MESS Vs. PREM RAM & ANR.

JUDGEMENT

(1.) This intra court appeal is directed against order dated 15.4.14, passed by the learned Single Judge of this Court, whereby the application preferred by the respondent-workman under Sec. 17-B of the Industrial Disputes Act, 1947 ("the Act") claiming wages last drawn pending disposal of the writ petition, stands disposed of with the directions in the following terms:

(2.) The relevant facts in nutshell are that the Government of India vide Notification dated 16th Feb., 2009, referred the dispute raised by the respondent-workman for adjudication to the Industrial Tribunal, Jodhpur ("the Tribunal"), in the following terms:

(3.) The dispute referred has been adjudicated by the Tribunal vide award dated 25th Oct., 2011 in terms that the termination of services of the respondent-workman by the employer, the appellant herein, is not legal and justified and the respondent-workman is entitled to be reinstated with continuity of service with 25% back wages from the date of reference till the reinstatement in service.