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  

dated 29th 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.  

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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.