AMAR SINGH SEWARA Vs. REGIONAL DIRECTOR RBI

JUDGEMENT

(1.) THE prayer in this petition under Order 21 CPC is for the execution of an Award dated 30th July 2002 (published in the Gazette on 1st August 2002) passed by the Central Government Industrial Tribunal ('CGIT') in Industrial Dispute No. 29 of 2000.

(2.) IT may be noticed at the outset that the Petitioner has erroneously described himself as 'Decree Holder' whereas the Award in question is one passed by the CGIT under the Industrial Disputes Act, 1947 ('ID Act'). For enforcement of an Award under the ID Act there is a separate provision under the ID Act. In any event, for the reasons set out hereafter, the prayer is misconceived since the said Award no longer exists in the eye of law.

(3.) THE said Award was challenged by the RBI by filing W.P. (C) No. 8124 of 2002 in this Court. By an order 17th December 2002 the operation of the Award was stayed. THE interim order was confirmed by a subsequent order dated 8th August 2003. On that date this Court further directed that in terms of Section 17-B of the ID Act the arrears from the date of the Award up-todate shall be paid to the Petitioner within four weeks.