EXECUTIVE ENGINEER Vs. RAJESHWARI PRASHAD DIXIT

JUDGEMENT

(1.) Heard on admission.

(2.) This petition under Art. 226/227 of the Constitution of India is directed against the order dated 19.09.1998 passed by the Labour Court, Sidhi and order dated 31.08.2000, passed by the Industrial Court, Rewa.

(3.) Petitioners also assail the orders dated 15.11.2011 and 28.08.2012. Whereas, by order dated 19.09.1998 Labour Court allowed respondent workman's application under Sec. 108 of MPIR Act, 1960 seeking execution of order dated 31.08.2000. By order dated 28.08.2012 miscellaneous appeal preferred by the petitioners herein against said order has been dismissed.