RAMESH KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) ON behalf of the petitioners, employees of Public Health & Engineering Department, this petition is filed under Article 226 of the Constitution of India for issuing an appropriate writ for the following reliefs: -

(3.) IT is apparent that till filing this petition on 25.10.2013, no proceeding was initiated by any of the petitioners before the labour court to execute the aforesaid earlier order passed by the labour court and this petition is filed without approaching the labour court. In this regard on asking the counsel for the petitioners, how this petition for execution of such order of the labour court could be entertained by this court under Article 226 of the Constitution of India, when the specific remedy to execute the order is available to the petitioner before the same labour court, on which he says that subsequent to filing this petition the petitioners have filed their execution proceeding in the labour court and the same is still pending but the labour court has not taken any steps either to execute the order or to issue any direction to the authorities of respondents and in such premises prayed to dispose of this petition with appropriate directions to the authorities of the concerning labour court, Sidhi to expedite the proceeding of such execution case within some time bound schedule.