Madhya Pradesh High Court
The Manager Gajandoh Mines Of Wcl vs General Secretary Rkkms (Intuc) on 27 January, 2017
WP-1269-2017
(THE MANAGER GAJANDOH MINES OF WCL Vs GENERAL SECRETARY RKKMS (INTUC))
27-01-2017
Smt. Indira Nair, learned Senior Counsel with Shri Abhinav
Khedikar, learned counsel for the petitioner.
Heard.
Issue notice to the respondents on payment of P.F. within seven
working days, failing which this petition shall stand dismissed without further reference to the Court.
She is also heard on interim relief. As an interim measure, till the next date of hearing, the effect and operation of award dated 14-06-2016 (Annexure P/1) shall remain stayed.
Registry is directed to requisition the relevant record from Central Government Industrial Tribunal-cum-Labour Court.
(SUJOY PAUL) JUDGE mohsin