RATTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner had approached the Labour Court, Rohtak for getting his pay and allowances as a Chowkidar. The Presiding Officer of the Labour Court, Rohtak, vide his order dated December, 12, 1995 gave relief to the petitioner in the following terms:

(2.) AFTER the order was passed by the Labour Court, Rohtak, respondent Nos. 3 and 4 filed the writ petition and obtained stay of the order of the Labour Court. The writ petition was dismissed on May 12, 1997. The petitioner, thereafter, approached the office of respondent Nos. 3 and 4 (as stated in paragraph 4 of the written statement of respondent Nos. 3 and 4) on June, 9 1997. The amount as per the order of the Labour Court was paid on October 26, 1999.

(3.) COUNSEL for the respondents has argued that the amount, as prayed by the petitioner, has already been paid and therefore, this writ petition has become in -fructuous.