Himachal Pradesh High Court
On 4.6.2021 This Court Passed The ... vs Chief Engineer (Hq) & Others on 14 June, 2021
Bench: Tarlok Singh Chauhan, Sandeep Sharma
CWP No.3172 of 2021 14.06.2021. Present: Mr. Balram Sharma, ASGI, for the petitioners.
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(Through Video Conferencing) CWP No.3172 o f 2021 & CMP No.6100 of 2021 On 4.6.2021 this Court passed the following orders:-
" The award of the Tribunal, which has been assailed in this petition, was passed as far back on 04.03.2020, whereas the instant petition has been filed on 01.06.2021. There is no explanation for the delay and laches in filing of the petition.
Therefore, let, a supplementary affidavit explaining the delay, be filed within one week. List on 14.06.2021."
r The petitioners have filed the supplementary affidavit, a perusal whereof would go to show that there has been no deliberate or willful delay in filing of the petition as the award was published by the Central Government only on 19.2.2021 and the instant petition came to be filed on 31.5.2021.
In this view of the matter, issue notice to the respondents, returnable for 19.7.2021, on taking steps within a week. In the meanwhile, execution and implementation of the impugned award dated 4.3.2020 passed by a learned Central Government Tribunal-cum- Labour Court-II, Chandigarh in case ID No.11/2014, titled MES Contract Workers Union vs. Chief Engineer (HQ) & others, is ordered to be stayed.
Copy Dasti.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) th 14 June, 2021 Judge (GR/Shankar) ::: Downloaded on - 14/06/2021 20:13:21 :::HCHP