JAGBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Article 226 of the constitution has been filed by Jagbir Singh - Petitioner with a prayer that the respondents be directed to implement the award dated 27.8.1993 passed by the Labour Court, Gurgaon, whereby he has been ordered to be reinstated with continuity of service and full back wages.

(2.) Mr. S.S. Khetarpal, Advocate appearing for the respondents states that he has instructions from the department that the aforesaid award is being implemented and that the petitioner will be reinstated and paid his back wages in terms thereof.

(3.) In view of the aforesaid statement made by Mr. Khetarpal, the writ petition is disposed of with a direction to the respondents to implement the award, if not already implemented within one month from the date of receipt of a copy of this order. No costs. of.