DHARAMPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner's contention is that he had filed a dispute before the learned Labour Court, Rewa, which was registered as case No.85/ID Act/05 Ref. This came to be decided before the learned Labour Court. Vide order dtd. 28/3/2022 learned Court directed that petitioner Dharam Pal Singh is entitled to reinstatement in the office of the respondent No.4 but despite such direction, order is not being executed.

(2.) i Rohit Jain, learned Government Advocate, in his turn, submits that petitioner has a remedy to execute the orders of the Labour Court under Sec. 33(C)(2) of the Industrial Disputes Act.

(3.) ever, this petition can be disposed of with a direction to the respondent No.4 that in case petitioner files a fresh representation along with certified copy of the order being passed today within one week from today then, the respondent No.4 shall consider and decide the said representation within a further period of three weeks through a speaking order.