SANJAY KUMAR SHARMA Vs. SECRETARY LABOUR

JUDGEMENT

(1.) No reply has been filed in spite of opportunity granted on 25th April, 2003. This is a matter which has already been delayed and deserves therefore to be disposed of on the existing pleadings.

(2.) The writ petition avers that the petitioner filed a complaint dated 22nd October, 2001 under Section 2 (ra) and Section 25U of the Industrial Disputes Act (hereinafter referred to as the Act') with the respondent No.1, Secretary, Labour, Govt. of NCT of Delhi to prosecute the respondent No.2, Municipal Corporation of Delhi for non-implementation of the award dated 26th July, 2000 rendered in ID 3/97. It is not in dispute that the Award dated 26th July, 2000 has still not been implemented upto date.

(3.) The writ petition, therefore, makes the following prayers:-