ATOL SINGH BISHT Vs. COLLECTOR UTTARKASHI

JUDGEMENT

(1.) By the present writ petition, the petitioner has prayed for a writ of mandamus directing the Respondent No. 1 to pay the amount in pursuance of the recovery certificate dated August 27, 2002 issued by the respondent No.2.

(2.) Brief facts giving rise to the present writ petition are that the petitioner is the workman, who was employed as daily wager. Petitioner has raised an industrial dispute and claimed permanent status with all benefits. The dispute was referred to the Labour Court. The Labour Court, after hearing the parties, passed an order regularising the petitioner and other workmen with all benefits of permanent employee w.e.f. October 1, 1988. An award to that effect was passed on March 28, 1995. The said award was challenged by the respondent No. 3 before the Allahabad High Court in Writ Petition No. 12331 of 1996. On February 13, 1998, the said writ petition was dismissed and the award was confirmed.

(3.) Thereafter, respondent No. 3 approached the Hon'ble Supreme Court and has challenged the award dated March 28, 1995 as well as the judgment dated February 13, 1998 passed by the Allahabad High Court in Civil Appeal No. 6377 of 1999. After hearing the learned counsel for the parties, the Apex Court dismissed the SLP on October 29, 1999 and confirmed the award dated March 28, 1995.