Madhya Pradesh High Court
M/S Sanghi Brothers Indore(P) Ltd. vs Premchand on 4 April, 2016
WP-4661-2015
(M/S SANGHI BROTHERS INDORE(P) LTD. Vs PREMCHAND)
04-04-2016
Parties as before this Court.
Learned counsel for the workman has drawn attention of this Court towards the judgment delivered in the case of Dena Bank Vs. Ghanshyam reported in (2001) 5 SCC 169 and has vehemently argued that the workman is not well and he is being paid Rs. 652/- per month in compliance to section 17-B of I.D Act whereas, the other employees doing the same job, are receiving higher pay. In light of the aforesaid judgment , this Court does have powers to pass appropriate order in respect of payment of salary, meaning thereby, this Court can direct the petitioner to pay the salary at an enhanced rate or the pay-scale which is in force. At this stage, Mr. Patwardhan prays for time to file reply to the application in respect of section 17-B of the I.D Act.
A weekâs time is granted to argue the matter List on 20/04/2016.
(S.C.SHARMA) JUDGE