ROOP NARAIN Vs. SECRETARY(LABOUR) AND ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby directing the respondent to implement the award dated 30.04.1997 passed by the Industrial Tribunal in I.D.No.1146/84, in favour of the petitioner, who has not entered into any settlement with the Management. Further seeks directions to pay full back wages in terms of the award mentioned above.

(2.) On the last date of hearing counsel for respondent No.3 specifically stated that the settlement had been arrived at between the workers and the Establishment and same has been recorded in W.P.(C) No. 4490/1997 disposed of vide order dated 17.09.2009. It was agreed between the parties that if the respondent/employer make a payment of Rs.27 Lac to be distributed amongst the concerned 50 workmen, whose names have been shown in Annexure-IV, all the disputes shall be declared as resolved. Neither there has been remaining any claims of the Union to be resolved or of the workman individual or in general in this regard. Accordingly, the Union had prepared the details of all the 50 workmen wherein it was mentioned that as to how much payment shall be payable in cash and how much through cheque. These details were specified in Annexure-VIII attached to the settlement. The respondent employer had accepted to pay Rs.25,57,000/- as a package deal. As regards the balance amount of Rs.1,43,000/-, the same was payable and to be distributed equally, as per written request submitted by the Union vide its letter dated 31.08.2009, to the four workmen who were members of the Committee i.e. Sh.Ram Babu, Sh. Ram Murti, Sh. Bhawani Deen and Sh. Roop Narayan, who is the petitioner in the present petition.

(3.) On the last date of hearing, learned counsel appearing on behalf of respondent No.3 submitted that the petitioner had settled all the disputes with the respondent/employer and nothing is due to the respondent No.3.