RAMSWAROOP MONGARIA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner is a workman whose services have been terminated, and the dispute challenging the termination is pending before the Labour Court for the past more than a year.

(2.) This writ petition has been filed with a prayer that the Labor Court should be directed to decide the case within a time frame to be fixed by this Court. Reliance has been placed upon some provisions of the Act.

(3.) In our opinion, merely because a litigant has filed a writ petition, it would not be appropriate for this Court to fix time frames and to direct the Labor Court, or for that matter any subordinate or inferior tribunal, to decide the dispute within such particular period. This is because this Court is not aware of the Board of the Courts/Tribunals below, as to how many cases older or more urgent than this case are still pending. Ordering a priority to one case obviously can only be at the cost of delay to the other pending cases.