JAGDISH SINGH Vs. NEERAJ GUPTA

JUDGEMENT

(1.) THE petitioner workman had raised an industrial dispute against the respondent No.1 employer about the illegal termination of his employment. THE said industrial dispute was adjudicated vide award dated 02.05.06. THE respondent No.1 employer was held to have terminated the employment of the petitioner workman illegally and was directed to reinstate the petitioner workman with full back wages and continuity of service.

(2.) THIS writ petition has been filed pleading that the respondent No.2 Mr. Kapil Dev Pandey, General Secretary of Mazdoor Kalyan Sangh (Regd.) was representing the petitioner in the proceedings aforesaid before the Industrial Adjudicator and in collusion with one Sh. Awdesh Kumar Pandey, Secretary Shram Jivi Vikas Union settled the dispute with the respondent No.1 employer and appropriated the entire settlement amount to himself and paid a sum of `15,000/- only to the petitioner. The petitioner has in the present petition sought direction for implementation of the award and for action to be taken against the respondent No.2.

(3.) THE respondent No.2 in his counter affidavit has denied having represented the petitioner and has placed the blame if any on Sh. Awdesh Kumar Pandey.