Chattisgarh High Court
Chief Municipal Officer vs Smt. Gayatribai Rajput And Another 4 ... on 18 January, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPL No. 2650 of 2007
Chief Municipal Officer Versus Smt.Gayatribai Rajput & Anr.
18.01.2018 Shri Utsav Maheshwar on behalf of Shri P.R.Patankar,
Advocate for the petitioner.
Shri Hemant Kesharwani, Advocate for respondent No.1.
The counsel for the petitioner submits that, the provision of Section 17-B has not been complied till today.
Let this matter be listed immediately after 10 days i.e. on 07/02/2018, by which date the petitioner should definitely ensure the compliance of Section 17-B i.e. either take the petitioner back in service or pay the petitioner last wage drawn from the time the Writ Petition was filed, as the provision of Section 17-B is a mandatory provision applicable upon the employer who challenges the order of reinstatement of Labour Court.
It is made clear that, this is the last opportunity being given to the petitioner to show their bonafides as regards non-compliance of Section 17-B failing which, this Court shall be left with no other option but to dismiss the petition for non-compliance of statutory provision.
Sd/-
(P. Sam Koshy) JUDGE Sumit