Nipul Chandra Das vs Punjab National Bank And Anr
2021 Latest Caselaw 452 Gua

                                                                        Page No.# 1/2

GAHC010192182020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/44/2021
                                              in
                                     WP(C)/2291/2020

            NIPUL CHANDRA DAS
            S/O. LATE POONA DAS, VILL. BALIAGHAT, PATHIAN GAON, DIST.
            SIVASAGAR, ASSAM, PIN-785667



            VERSUS

            PUNJAB NATIONAL BANK AND ANR.
            A BODY CORPORATE, CONSTITUTED UNDER THE BANKING COMPANIES
            (ACQUISITION AND TRANSFER OF UNDERTAKING), ACT, 1970, HAVING
            ITS HEAD OFFICE AT PLOT NO. 4, SECTOR-10, DWARKA, NEW DELHI-
            110075 AND THE SUCCESSOR OF UNITED BANK OF INDIA, BY SCHEME OF
            AMALGAMATION OF ORIENTAL BANK OF COMMERCE/UNITED BANK OF
            INDIA, PASSED BY THE CENTRAL GOVT. UNDER SECTION 9 OF THE
            BANKING COMPANIES (ACQUISITION AND TRANFER OF UNDERTAKING)
            ACT, 1970, THROUGH ITS BRANCH/DEPTT./DIVISION HAVING ITS OFFICE
            AT GUWAHATI-781001

            2:UNION OF INDIA
             REP. BY THE LABOUR DEPTT.
             GOVT. OF INDI

Advocate for the Petitioner   : MR S CHAKRABORTY

Advocate for the Respondent : MR. S DUTTA




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                                                                                 Page No.# 2/2

                                          ORDER

09.02.2021 Heard Mr. S. Chakraborty, learned counsel for the applicant, who prays for payment of full wages in terms of the Section 17 B of the Industrial Disputes Act, 1947. He submits that the applicant is not gainfully employed anywhere and as there has been stay of the Award passed by the learned Labour Court, the applicant has to be given his full wages from date of the Award, in terms of Section 17 B and the Judgment & Order dated 01.02.2021 passed by this Court in I.A.(Civil) No. 2076/2020 arising out of WP(C) No. 3406/2020.

Mr. S. Dutta, learned senior counsel for the writ petitioner is granted 3(three) weeks time to file written objection with regard to whether the applicant is gainfully employed elsewhere.

List on 04.03.2021.

JUDGE

Comparing Assistant