Punjab-Haryana High Court
Malout Institute Of Management & vs Presiding Officer on 6 May, 2011
Author: Surya Kant
Bench: Surya Kant
CWP No.8063 of 2011.doc -1-
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.8063 of 2011 (O&M)
Date of Decision: 06.05.2011
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Malout Institute of Management &
Information Technology, Malout . . . . Petitioner
VS.
Presiding Officer,
Industrial Tribunal, Bathinda & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. RK Arora, Advocate for the petitioner
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SURYA KANT J. (ORAL)
(1). The petitioner-Management is aggrieved by the execution proceedings initiated by respondent No.4-workman pursuant to the ex parte award dated 05.08.2010 (Annexure P1). The petitioner is said to have moved an application to set aside the ex parte Award but the same is stated to be still pending consideration before the Industrial Tribunal, Bathinda.
(2). Having heard learned counsel for the petitioner, I deem it appropriate to dispose of this writ petition with a direction to respondent No.1 to decide the application, if any, moved by the petitioner-Management for setting CWP No.8063 of 2011.doc -2- aside the ex parte Award/proceedings in accordance with law, as early as possible but not later than two months from the date of receipt of a certified copy of this order. (3). Meanwhile, the petitioner-Management is directed to deposit the arrears of backwages with the Tribunal. However, the same shall not be disbursed to the workman.
(4). Ordered accordingly. Dasti.
06.05.2011 (S u r y a K a n t)
vishal shonkar
Judge