(1.) An interesting issue pertaining to interpretation of Section 19 and 29 of the Industrial Disputes Act 1947 arises for consideration in the instant petition which lays a challenge to the order dated 11.11.2005 under which the petitioners have been summoned in a complaint filed by the Labour Officer (South) Government of NCT Delhi alleging that Labour Court Award in ID No.357/1995 dated 28.11.2001 requiring reinstatement of 3 workmen has not been implemented qua 2 of them and thus an offence stands committed as per Section 29 of the ID Act 1947. The complaint has been filed on 11.5.2005.
(2.) Section 29 of the ID Act 1947 reads as under:-
(3.) Section 19 of the ID Act 1947 which specifies the period of operation of settlements and awards reads as under:-