THAKUR SINGH RAWAT Vs. K S JAISWAL

JUDGEMENT

(1.) Petitioners pray that action be initiated against the respondents for having committed contempt of the labour court by not implementing the award dated 28.11.2001. Needless to state, petitioners were the employees of M/s. Jagatjeet Industries Ltd. Respondents are the Vice Chairman and the Chief Officer Incharge respectively of M/s. Jagatjeet Industries Ltd.

(2.) Services of the petitioners being terminated by M/s. Jagatjeet Industries Ltd. they raised an industrial dispute which was referred for adjudication to the labour court. Vide ID NO.357/1995 award was pronounced on 28.11.2001. Termination of services was held to be illegal. Directions were issued to the management to reinstate the petitioners. Backwages were denied. Award was published on 16.5.2002. Accordingly, it became enforceable on 16.6.2002. Petitioners filed a writ petition challenging the award in so far it denied backwages. During the pendency of the writ petition an application was filed praying of leave of this court to amend the writ petition by including a prayer for issuance of a mandamus to implement the award in so far it directed reinstatement.

(3.) Application seeking amendment as well as the writ petition were dismissed.