MANGI LAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Having heard the learned counsel for the parties, this Court finds that though the present writ petition for seeking implementation of the Industrial Tribunal Award dtd.30.9.2004 would not be maintainable before this Court in view of amendment in law by amendment of Section 11(9) of the Industrial Disputes Act w.e.f. 15.9.2010.

(2.) The learned counsel for the petitioner submitted that he may be given liberty to make a representation to the respondent - authorities since the complete relief in pursuance of the said award has not been given to the present petitioner and some amount is still due to be paid to him besides the amount of Rs.2,17,459.00 already paid to him as noted in the oder dtd.30.3.2011 passed by the coordinate Bench of this Court.

(3.) The learned counsel for the respondents does not fairly object to this submission.