Full Judgment Text
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
th
dated 29 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.
-2-
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.