STATE OF RAHASTHAN Vs. DHANJI

JUDGEMENT

(1.) None is present on behalf of petitioner-State/employer (Mahi Project, Banswara). It is indeed unfortunate state of affairs that in old matters, the desired attention and preparation of the counsel/s is not available.

(2.) By the impugned judgment and award dated 24.10.1998, the learned Industrial Dispute Tribunal & Labour Court, Udaipur, has held that the termination of the respondents/workmen having worked as 'Beldar' for the period 01.01.1980 to 30.09.1987 was in violation of the provisions of Industrial Disputes Act, 1947 (for short, hereinafter referred to as 'Act of 1947'), the learned Tribunal directed their reinstatement back in service with effect from 06.04.1992 with 50% back wages and if the payment is not made within two months from that date, it will bear 12% interest per annum. The petitioner/employer being aggrieved with the impugned judgment and award has filed the present writ petition in this Court on 27.05.1999. The operative portion of the impugned judgment and award reads as under:

(3.) 15 years have since passed by now. The writ petition was admitted by a coordinate bench of this Court on 25.11.1999, however, no interim relief was given to the petitioner/employer.