RAJINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition involves the oft-repeated questions of the remedy for enforcement to be adopted when an amount computable and available under an Award is sought to be recovered by the workman from the employer. It is not in dispute that an Award in favour of the petitioner was notified on 7th July, 2000. The following is the operative portion of the award:

(2.) The impugned order dated 4th December, 2000 is refreshingly brief and reads as follows: <FRM>JUDGEMENT_141_DLT117_2005Html1.htm</FRM>

(3.) Since a relief under 33-C(1) of the ID Act was denied and the petitioner was asked to adopt the route through the Labour Court under Section 33-C(2), the present writ petition was filed for setting aside the above order dated 4th December, 2000. For ready reference Sections 33-C(l) and 33-C(2) of the ID Act reads as follows: