Rajasthan High Court - Jodhpur
Laxmi Lal Meghwal vs Superintendent,Udhyan,P.W.D.,Udaipur on 11 January, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.5630/2006
Laxmi Lal.
vs.
The Superintendent, Udhyan, PWD, Udaipur.
Date : 11.1.2010
HON'BLE MR. PRAKASH TATIA, J.
Mr.Ravindra Singh, for the petitioner.
- - - - -
Heard learned counsel for the petitioner.
By this writ petition, the petitioner is seeking execution of the award dated 28.3.2005. However, the petitioner submits that the respondent has preferred the writ petition challenging the said award dated 28.3.2005.
Since this writ petition is for execution of the award dated 28.3.2005 for which coercive method could have been adopted by moving application before the competent authority and since the award under challenge in this writ petition, is also under challenge in the writ petition filed by the respondent, therefore, after decision of that writ petition, the petitioner may have one more fresh cause of action for moving before the Labour Court for execution of the award. Otherwise also, the petitioner is free to 2 move for execution of the award of the Labour Court if there is no stay order granted in the writ petition filed by the respondent.
In view of the above, this writ petition is hereby dismissed.
(PRAKASH TATIA), J.
S.Phophaliya