EXECUTIVE ENGINEER Vs. A D MAKRANI

JUDGEMENT

(1.) ThePetitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the award passed by the Labour Court, Himmatnagar in LCH No. 34 of 1996 dated 30.1.2001.

(2.) Thepetition was admitted by this Court and rule was issued on 7.9.2001. While admitting the petition the Court has observed that identical petition was filed by the Electricity Company and interim relief was granted. The Court has also observed that this petition is to be heard alongwith Special Civil Application Nos. 4896, 4898, 4900, 4901, 4902, 4903 and 4904 of 2001. All these petitions came to be disposed of by this Court vide order dated 16.1.2006 and the award passed by the Labour Court was quashed and set aside. So far as present petition is concerned, despite service of notice nobody appears on behalf of the Respondent and hence the petition could not be disposed off. Till this date no one has filed any appearance on behalf of the Petitioner and hence no useful purpose would be served by adjourning the matter time and again.

(3.) Heard Mr. S.N. Sinha, learned advocate appearing for the Petitioner and perused the memo of petition, impugned award and the documents attached therewith.