AVDHESH PANDEY Vs. GOVERNMENT OF N C T

JUDGEMENT

(1.) THE petitioner, Shri Avdesh Pandey, has filed this writ petition under article 226 of the Constitution of India seeking issuance of a writ of mandamus to respondent nos. 1, 2 and 4 to perform their statutory duties to secure the implementation of the award dated 31. 08. 2002 passed in his favour by the Labour court No. VIII in ID No. 139/1999.

(2.) HEARD.

(3.) BRIEFLY stated, the facts of the case relevant for the disposal of this petition are that the petitioner was appointed by respondent no. 3 as a Press man on monthly wages of Rs. 1700/- and was suddenly terminated on 29. 11. 1998. He raised an industrial dispute in regard to his termination which was registered as ID No. 139/1999 in which he succeeded and the Industrial adjudicator vide award dated 31. 08. 2002 directed his reinstatement with full back wages. Recovery certificate dated 04. 05. 2006 pursuant to the above award was issued by the Labour Department in the Government of NCT of Delhi and was sent to the District Collector (South east), Kapashera, for execution. The said recovery certificate remained unexecuted.