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Judgment
Vivek Agarwal, J
Petitioner's contention is that he had filed a dispute before the learned Labour Court, Rewa, which was registered as case No.85/ID Act/05 Ref. This came to be decided before the learned Labour Court. Vide order dated 28.03.2022 learned Court directed that petitioner Dharam Pal Singh is entitled to reinstatement in the office of the respondent No.4 but despite such direction, order is not being executed.
Shri Rohit Jain, learned Government Advocate, in his turn, submits that petitioner has a remedy to execute the orders of the Labour Court under Section 33(C)(2) of the Industrial Disputes Act.
However, this petition can be disposed of with a direction to the respondent No.4 that in case petitioner files a fresh representation along with certified copy of the order being passed today within one week from today then, the respondent No.4 shall consider and decide the said representation within a further period of three weeks through a speaking order.
In above terms, this writ petition is disposed of.
It is made clear that this Court has not expressed any opinion on the merits of the case.