OM PRAKASH Vs. GOVERNMENT OF N C T

JUDGEMENT

(1.) THE petitioner, Shri Om Prakash, has filed this writ petition under article 226 of the Constitution of India seeking issuance of a writ of mandamus to respondent nos. 1 and 2 (District Collector (East) and Labour- cum-Conciliation Officer in GNCT of Delhi) to perform their statutory duties to secure the implementation of the award dated 05. 05. 2000 passed in his favour by the Labour Court No. I in ID No. 136/1996. The petitioner has prayed for the following reliefs :-

(2.) HEARD.

(3.) THE ex parte award dated 05. 05. 2000 in ID No. 136/1996 was passed by the industrial Adjudicator in favour of the petitioner whereby he was directed to be reinstated by the management of M/s. Asha Metals (respondent no. 3 herein ). This award has remained unimplemented till date.