ISHWARBHAI BHAVANBHAI PANARA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Rule. Mr. Hriday Buch, learned advocate and Mr. Hemant Makwana, learned AGP waives service of Rule on behalf of respondent No. 3 and 4 respectively. With the consent of the counsel appearing for the parties, the Rule is fixed forthwith.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India challenging the inaction, omission on the part of the respondents in not making payment of the dues as per the Award of the Labour Court in Reference (LCA) No. 1244 of 1991 despite there being recovery certificate issued by the Hon'ble Court in Recovery Application No. 169 of 2005. The recovery certificate is dated 4.8.2006. Till date, the petitioner has not received his dues.

(3.) Shri Rathod, learned counsel appearing for the petitioner has submitted that the petition be disposed of on appropriate directions for making payment.