AHMEDABAD MUNICIPAL CORPORATION Vs. KAMLADEVI KESHARSINGH

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, petitioner - Ahmedabad Municipal Corporation has prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned judgement and award dated 20/11/2000 passed by the Labour Court, Ahmedabad in Recovery Application No.1954/1988, which was preferred under Section 33-C of the Industrial Disputes Act.

(2.) At the outset, it is required to be noted that the present petition is of the year 2001 and still the petitioner- Corporation is not in position to serve the heirs of original workman. It appears that number of attempts have been made by the petitioner -Corporation, still the concerned respondent- workman is not served. It appears that whereabouts of the heirs of the concerned respondent-workman are not known and they are not traceable.

(3.) In view of the above, the present petition is disposed of reserving liberty in favour of the petitioner to revive the present petition in case necessity arises and any further steps are taken by the respondent-workman for implementation of the judgement and award passed by the Labour Court, Ahmedabad. With this, the present petition is disposed of. Rule is discharged. Ad-interim relief, if any, stands vacated forthwith. No costs.