HET RAM Vs. AINA EXPORTS PVT LTD

JUDGEMENT

(1.) THE petitioner workman has filed this writ petition for directions to the respondents No. 3 and 4 to recover the amount as per recovery certificate dated 18. 10. 1999 issued by the labour authority pursuant to award dated 01. 09. 1998 passed by the Labour Court in I. D. No. 325/1994.

(2.) THE petitioner holds an industrial award in his favour against the management of M/s Aina Exports Pvt. Ltd. which directs his reinstatement with back wages. The award was passed in favour of the petitioner way back on 01. 09. 1998. This award has remained unexecuted till date.

(3.) MR. Siddharth Panda, learned counsel appearing on behalf of the petitioner, submits that the management of M/s Aina Exports Pvt. Ltd. against whom the award in favour of the petitioner was passed, has since been closed down. According to the learned counsel appearing on behalf of the petitioner, the management of M/s Aina Exports Pvt. Ltd. after closing the said company has formed another company namely M/s Aaina Fashions Pvt. Ltd. , which is operating from Gurgaon, Haryana- 122016. Now, directions are sought to execute the award in question against the newly formed company m/s Aaina Fashions Pvt. Ltd.