UJIBEN PALJIBHAI Vs. COLLECTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) The short facts of the case are that the petitioner was working in the winding department of respondent no. 2 since last about 14 years. The services of the petitioner came to be terminated w.e.f. 30.01.1984. Being aggrieved by the said order, the petitioner raised an industrial dispute which was ultimately referred to the Labour Court for adjudication being Reference [LCA] No. 916 of 1994. The Labour Court passed the award in July, 1995 in favour of the petitioner.

(3.) Heard learned counsel for the respective parties and perused the documents on record. Looking to the facts of the case and more particularly, when the recovery certificate is already issued to respondent no. 1, respondent no. 1 is directed to take necessary action to recover the amount in question from respondent no. 2 as early as possible and preferably within a period of three months from today. From the affidavit-in-reply filed by respondent no. 3, it appears that respondent no. 3 is not the real owner of the respondent no. 2. The respondent no.1 shall therefore find out the real owner of respondent no. 2 and shall initiate action against the said owner.