Supreme Court of India
Regional Engg. College vs U. Cheralu on 3 January, 2000
Equivalent citations: [2000(84)FLR1001], JT2000(2)SC78, (2000)ILLJ1086SC, (2000)9SCC508, (2000)1UPLBEC863, AIR 2000 SUPREME COURT 1907, 2000 AIR SCW 1517, (2000) 84 FACLR 1001, (2001) 4 SUPREME 211, (2000) 1 LABLJ 1086, (2000) 1 UPLBEC 863, (2000) 1 SERVLR 695, (2000) 2 JT 78 (SC), (2000) 2 LAB LN 85, 2000 LABLR 505, (2000) 2 SCT 412, 2001 SCC (L&S) 108, (1999) 10 JT 296 (SC), (1999) 7 SCALE 221, 2000 (10) SCC 82, (2000) 1 SERVLR 696, 2000 SCC (L&S) 386, (2006) 2 ESC 1090, (2006) 63 ALL LR 25, (2010) 2 SCALE 28, (2010) 2 SCALE 28.2, 2011 (15) SCC 608
Author: S.B. Majmudar
Bench: S.B. Majmudar, D.P. Mohapatra
ORDER S.B. Majmudar, J.
1. We have heard learned senior counsel for the petitioner and the learned Counsel who appears as Amicus Curiae.
2. Keeping the question of law open, we deem it fit to dispose of this Special Leave Petition by directing the petitioner to pay on ad hoc basis Rs. 500/per month to the respondent in lieu of his reinstatement ordered by the Labour Court, pending disposal of Writ Petition No. 3234/95 by the High Court. The said amount shall be paid to the respondent from 1st March, 1999 as order under Section 17B of the Industrial Disputes Act was passed by the High Court in the pending writ petition, effective from that date. All arrears will be paid within three months from today and the future amount of Rs. 500/- per month will be paid from month to month till disposal of the writ petition by the High Court.
3. The respondent, for compliance of the order of Section 17B of the Industrial Disputes Act, will have to file appropriate affidavit as required by the said provision. On filing of such affidavit, the aforesaid amounts will be released to the respondent. Writ Petition No. 3234/95 deserves to be expedited. We, therefore, request the High Court to dispose of the same as early as possible preferably within six months from today. The Special Leave Petition is disposed of accordingly.
4. We record our appreciation for the efforts put by the learned Amicus Curiae advocate in this proceeding.