Paritosh K.Mukherjee, J. - (1.) THIS writ petition is appearing for admission although it appears from the note given by the Registry that the writ petition is filed beyond 621 days.
(2.) ALTHOUGH as per directions off this Court the delay of filing the writ petition has been explained by means of filing a supplementary affidavit but having considered the facts stated in the supplementary affidavit I am not inclined to condone the delay. Further or. merits of the rasa, the petitioner in the instant writ petition prays for implementation of the award dated 14-5-1984 passed by the Industrial Tribunal in his favour for granting monetary relief of the pay scale of Draftsman for the period from 9-3-77 to 30-7-82. Short facts stated in the instant: writ petition is as follows :-
(3.) PETITIONER was appointed as Tracer by the respondent nos, 2 and 3 and was promoted on the post of Draftsman w.e.f. January 1, 1974 by the U. P. State Electricity Board, the said promotion was later on challenged in the appropriate court at the instance of Mohammad Riyaz in adjudication case no. 63/75. The labour court passed an award on November 10, 1976 and observed that the appointment off the petitioner on the post of Draftsman should be cancelled and fresh steps should be taken for promotion taking into consideration the case of Mohammad Riyaz and other, such persons senior to the petitioner. It is further case of the petitioner that although the said award has been passed by the Labour Court, the respondent nos, 2 and 3 did not act upon the said direction passed by the Industrial Tribunal and the present petitioner by means of the instant writ petition has challenged the aforesaid award.;