Section 17-B of what enactment? This is likely to be a queer question at least for those who deal in labour laws, especially the Industrial Disputes Act, 1947 and the U.P. Industrial Disputes Act, 1947. The purpose of this write up is to make an anatomy of Section 17-B which was incorporated vide in amendment Act of 1982 in the Industrial Disputes Act 1947 (Act No. XIV of 1947) and enforced w.e.f. 21st Aug. 1984. Let us recapitulate. It reads as under— Section 17-B. PAYMENT OF FULL WAGES TO WORKMAN PENDING PROCEEDINGS IN HIGHER COURTS. Where in any case, a Labour Court, Tribunal or National Tribunal by its award directs reinstatement of any workman and the employer prefers any proceedings against such award in a High Court or the Supreme Court, the employer shall be liable to pay such workman, during the period of pendency of such proceedings in the High Court or the Supreme Court, full wages last drawn by him, inclusive of any maintenance allowance adm ....