- (1.) An industrial dispute raised by the Employees Union was decided by the Labour Court, Chandigarh vide its award dated 49.1992 (Annexure P-1) The CONFED impugned the said award before this Court by way of C.W.P.No.536 of 1993, which was dismissed on May 30, 1996 except with the modification i.e. the revised pay-scales were directed to be granted with effect from December 1, 1989 instead of January 1, 1986. The CONFED thereafter filed LPA No.756 of 1996, which also met with the same fate and was dismissed by the Letters Patent Bench on November 22, 2004.
(2.) Alleging non-compliance of the aforementioned award of the judgments, this contempt petition has been filed. In response to the show cause notice, the respondents have come up with the plea that in the light of the award passed by the Labour Court, a self-speaking order dated 16.3.2006, which has already been taken on record as Mark-A, has been passed and all the monetary benefits arising out of the award have been released.
(3.) The aforementioned contention is, however, disputed by learned counsel for the petitioners and it is argued that some of the consequential monetary benefits have yet not been released. Conscious of the jurisdiction of a Contempt Court and not to permit the same to be converted into that of an Executing Court, this petition is disposed of with liberty to the petitioners to impugn that part of the order dated 16.3.2006 which according to them is not in consonance with the award passed by the Labour Court. With the liberty aforementioned, this petition is disposed of. Rule discharged.;