Allahabad High Court
State vs Shiv Poojan on 2 July, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - C No. - 38069 of 1993 Petitioner :- State Respondent :- Shiv Poojan Petitioner Counsel :- S.D. Dubey Respondent Counsel :- S.C. Hon'ble Prakash Krishna,J.
Heard learned Standing Counsel for the petitioners. This writ petition has been filed by the petitioner challenging the order dated 12.5.1992 passed under Section 33-C (2) of the Industrial Disputes Act, 1947 in Misc. Case No. 18 of 1988 by the Labour Court, Gorakhpur whereby the petitioner has been directed to pay a sum of Rs. 5275.30/-. The impugned order is dated 12.5.1992. The writ petition was filed on 14.10.1993 and since then it is pending admission. Learned Standing Counsel could not point out any illegality or perversity in the impugned order.
I find no merit in the writ petition and is dismissed summarily. Order Date :- 2.7.2010 HR