Hyd. Metropolitan Water Supply ... vs The Presiding Officer, Indu. ...
2021 Latest Caselaw 4580 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI


                  WRIT APPEAL No.1196 OF 2008


JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        The present writ appeal is arising out of an interlocutory

order dated 05.09.2008 passed by the learned Single Judge in

W.P.No.211 of 2007, by which the award passed by the

Industrial Tribunal was stayed, subject to reinstatement of

the workman and payment of salary as per his entitlement.

        Learned counsel for the appellant is fair enough in

informing this Court that the appellant has implemented the

interim order dated 24.09.2008 granted in the writ appeal

i.e., payment of wages as per the provisions of Section 17-B of

the Industrial Disputes Act, 1947 (for short 'the Act'), as

directed by the Division Bench, and therefore, the present

writ appeal be disposed of.

        Resultantly, as the appellant has already complied with

Section 17-B of the Act, the present writ appeal stands

disposed of. The learned Single Judge is requested to decide

the writ petition at an early date.

        Miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

                                           ___________________________
                                              SATISH CHANDRA SHARMA, CJ


                                           ___________________________
                                                      N. TUKARAMJI, J
23.12.2021

vs