SEWA SAMITI REGISTERED Vs. ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) THIS is a wholly misconceived petition and is a clear, blatant attempt on the part of the petitioner to abuse the process of law.

(2.) AN award was passed by the Labour Court on 06. 08. 2005, whereby Rs. 30,000/- as compensation and Rs. 2,000/- as costs was awarded in favour of respondent No. 2 payable by the writ petitioner herein. The dispute, which formed the subject matter of the aforesaid judgment passed by the Labour Court, revolved around the termination of the service of respondent No. 2. Feeling aggrieved by the passing of this award, the writ petitioner filed W. P. M. S. No. 1562 of 2005 in this Court, which was dismissed by this Court vide judgment dated 11. 07. 2007. While affirming and upholding the award of the Labour Court, this Court directed the writ petitioner herein, in the aforesaid judgment, to pay Rs. 32,000/- in four equal quarterly instalments, the first instalment starting on 01. 09. 2007.

(3.) DISSATISFIED and aggrieved by the aforesaid award passed by the Labour Court on 06. 08. 2005, respondent No. 2 apparently also filed a writ petition in this Court, in which he claimed that the Labour Court, rather than granting him compensation of Rs. 30,000/-, ought to have ordered his reinstatement in service. According to the writ petitioner herein, the aforesaid writ petition is pending disposal in this Court.