- (1.) By this common judgment both the Writ petitions namely Civil Writ Petition Nos. 3636 and 6366 of 1997 can conveniently be dispose of together.
(2.) The relevant facts are that (in CWP 3636 of 1997) Geju Ram had joined the service in March, 1974. On 19.12.1986 his services were terminated. An enquiry was held. The dispute was referred to the Labour Court. The Labour Court held that the enquiry was not fair and proper and the termination order of the petitioner was not valid. However, since the employer Company was not in existence, the Labour court did not award the reinstatement but awarded compensation of Rs. 20,000/-.
(3.) The grievance of the petitioner is that respondent No.2 is a Company of subsidiary of respondent No.3 (Punjab Leather Development Corporation. Chandigarh). Even respondent No.3 is under the process of winding up. The respondents are under legal obligation to implement the award and to' pay Rs. 20,000/- to the petitioner. It was claimed. therefore. that a direction should be issued to the respondents especially the State of Punjab to make the payment in terms of the award of the Labour Court.;