Jaikab Masih vs The Presiding Officer, Labour ...
2015 Latest Caselaw 1453 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 25896 of 2014
 

 
Petitioner :- Jaikab Masih
 
Respondent :- The Presiding Officer, Labour Court (Ii) And Another
 
Counsel for Petitioner :- V.K. Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Modification Application No. 207327 of 2015)

Heard learned counsel for the applicant and the learned Standing Counsel for the respondents.  

By means of this application  the applicant has  sought for modification of the order  dated 8.5.2014  by which a direction was issued  to  the Labour Court to decide  Adjudication Case No. 60 of 2006  without unnecessary delay.

It is submitted that the matter is pending at the evidence stage. The workman has already concluded his evidence  and as such, there is no reason  for delay in deciding the said adjudication case. 

The application is, accordingly, allowed. The order dated 8.5.2014  is modified to the extent that from the date a certified copy of this order is presented before the court below, the court below will make all endeavour to decide the same within a period  of six months.  

Order Date :- 24.7.2015

SKM