BHARAT SANCHAR NIGAK LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ petition challenging the show cause notice issued by the Government of India, Ministry of Labour and Employment to the petitioner to show cause as to why the legal action under the provisions of the Industrial Disputes Act, 1947 should not be taken against him for non-implementation of the award in favor of the workman.

(2.) It appears that before this notice a show cause notice had been given asking the petitioner to explain as to why he has not implemented the award completely. The petitioner replied to the notice stating therein that he had implemented the award. But it appears that the Government of India did not accept his contention that the award has been implemented and the Government of India issued a fresh order dated November 8, 2007 asking the petitioner to implement the award in full within 10 days.

(3.) At this stage we do not find that this order gives any cause for the petitioner to come to this Court. He may, however, seek clarification from the Government of India as to what part of the award has not been implemented by him, so far.