Supreme Court of India
Bharat Sanchar Nigam Ltd. & Anr vs Rakesh Kumar Dubey on 13 August, 2009
Bench: Mukundakam Sharma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5397 OF 2009
[Arising out of SLP(C) No. 1000/2008]
BHARAT SHANCHAR NIGAM LTD. AND ANR. ... APPELLANT(S)
:VERSUS:
RAKESH KUMAR DUBEY ... RESPONDENT(S)
O R D E R
Leave granted.
The appeal is directed against an interim order dated 29th August, 2007 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No.39260/2007 whereby the award passed by the Industrial Tribunal, Kanpur, in favour of the workman was stayed.
Heard the learned counsel for the parties. In the facts and circumstances of this case, we direct that the respondent Rakesh Kumar Dubey shall be paid current minimum wages subject to complying with the provisions of Section 17B of the Industrial Disputes Act, 1947.
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The appeal is allowed with the aforementioned direction.
We would, however, request the High Court to dispose of the writ petition as expeditiously as possible.
....................J (DALVEER BHANDARI) ....................J (Dr. MUKUNDAKAM SHARMA) NEW DELHI, AUGUST 13, 2009.