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Judgment
P.B. Majmudar, J.—Heard learned Counsel for the parties on application u/s 17-B of the Industrial Disputes Act, (for short ''the Act'').
The said application has been filed by the respondent-workman (or getting benefit u/s 17-B of the Act. It is not in dispute that the order of reinstatement has been stayed by this Court. In that view of the matter, the petitioner-employer is directed to comply with the provisions of Section 17-B of the Act from the date of order of tire Labour Court within a period of two months from today as the workman-employee has filed an affidavit to the effect that he is not in a gainful employment. The said provisions shall be complied with by the petitioner-employer during the pendency of this writ petition. In the meanwhile, in case the petitioner is able to get some factual information about the gainful employment of the respondent-workman elsewhere, it will be open for the petitioner to apply for mollification of this order in accordance with law.
The application u/s 17-B is accordingly disposed of.