Full Judgment Text
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION(S)(CIVIL) NO(S). 729/2016
MANGILAL JATAV PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. This writ petition is filed with the following prayers:
a) Issue a writ of mandamus to the
respondents to dispose off the
representation dated 02.06.2016 given by
the petitioner/workman.
b) to issue direction to the
respondents to reinstate the petitioner as
JUDGMENT
workman.
c) to direct the respondents to grant
compensation of Rs.1 lakh awarded vide
award dated 06.05.2016 passed by the
Central Government Industrial Tribunal cum
Labour Court Jabalpur in Madhya Pradesh.
2. Though, normally we may not have entertained this
petition under Article 32 of the Constitution, having regard
to the peculiar facts and taking note of the fact that the
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Award dated 06.05.2016 for payment of compensation of
Rs.1,00,000/- (Rupees One Lac) has not been honoured by the
respondents, for which a representation is stated to be
pending with the respondents, we dispose of this writ petition
with a direction to the competent authority of the respondents
to take appropriate action for honouring the Award, in case
the same has otherwise attained finality, positively within a
period of one month from the date of production of a copy of
this judgment along with a copy of the writ petition.
................................J.
[ KURIAN JOSEPH ]
................................J.
[ ]
ROHINTON FALI NARIMAN
NEW DELHI;
NOVEMBER 21, 2016.
JUDGMENT
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