COAL INDIA LIMITED Vs. P O

JUDGEMENT

(1.) By the order dated l 2/08/1999, this writ petition was directed to be listed for hearing in the week commencing 13/12/1999. Thereafter on 16th of February, 2001 this petition was shown in the advance cause list for hearing in the week commencing 19th February, 2001. There was no appearance on behalf of the petitioner on the last date of hearing on 19thof February, 2001 when in the interest of justice orders were deferred though Counsel for respondent No. 2 was present. There is no appearance on behalf of the petitioner even today. Accordingly, the writ petition which is of the year 1992 is being taken up today for hearing.

(2.) Learned Counsel for respondent No. 2 states this Court had directed that a sum of Rs. 3,000.00 towards litigation expenses be paid to Counsel for respondent No. 2-workman. He further says that this order had also not been complied with Upto date.

(3.) The respondent No. 2 was working as a part-time Sweeper on daily wage basis @ Rs. 10.00 per day from 21st of February, 1983 with the petitioner-Coal India Ltd. The Labour Court found that the respondent No. 2-workman was employed as part-time and the aforesaid finding has not been challenged