RAM PRATAP YADAV Vs. DY CHIEF LABOUR COMMISSIONER

JUDGEMENT

(1.) THIS appeal is directed against an order dated December 9,2010 passed, by the learned single Judge in W.P. 17670/2010 by which a writ petition filed by the appellant was dismissed. THIS order has been assailed by the appellant on the ground that earlier also a writ petition was filed by the appellant registered as W.P. 14234/2008 which was decided on September 10, 2010 and directions were issued to the Assistant Labour Commissioner (C), Shahdol to dwell, upon the conciliation proceeding pending before him at the instance of petitioner and conclude the same expeditiously. But the aforesaid proceedings were wrongly by the Assistant Commissioner so petitioner again approached this Court by filing W.P. 17670/2010 seeking directions against the Assistant Labour Commissioner to initiate fresh conciliation proceeding. The learned single Judge found that, the earlier matter was decided by this Court and found that before issuance of directions in W.P. 14234/2008 dated September 10, 2010, the conciliation proceedings were concluded on February 29, 2008 but on the basis of the statement made by the appellant the earlier case was disposed of with the aforesaid directions. As no conciliation proceedings were pending before the authority on September 10,2010, the aforesaid order has lost its efficacy. The authority rightly passed the impugned order in which no fault was found.

(2.) AT this stage, learned counsel for the appellant submitted that the appellant be permitted to approach the Labour Court for ventilation of his grievances.