Ravi S.Dhavan, J. - (1.) WRIT Petition No. 479 of 1986 : Saharar India , Golghar, Gorakhpur v. Labour Court, was filed in this Court, upon which an interim order was parsed on 8-5-1989 and the order was subsequently modified on 23-4-1990. By the subsequent order the High Court directed that the applicant workman be paid at the rate of Rs. 1200/- per month, upon the date of his reinstatement, which date, it is contended is 25-5-1989.
(2.) DESPITE the orders of the High Court, the applicant is not receiving his wages at the rate stipulated in the High Court's order. That the situation is contemptuous is one aspect of the matter, but the applicant has an alternative remedy by moving an application before the appropriate labour court for having his benefits as under the orders of the High Court for being computed in terms of money. As non-compliance of the order of this court has given this advantageous opportunity to the workman, applicant, this contempt petition is misconceived. It may not be misunderstood that the contention of the workman has been rejected- This, contempt petition is thus consigned to the record with the above observations.;