Vineet Kothari - (1.) THIS writ petition has been filed by the petitioner -Association seeking implementation of award dated 21.10.1994 (Annex.1) passed by learned Labor Court, Jodhpur in Labor Dispute Case No. 9/1989 Mahamantri, Water Meter Reader Association Vs. Chief Engineer, PHED, Jaipur. The learned Tribunal by its award directed grant of pay scale of Meter Reader and Meter Inspector from 1.9.1968 in place of 1.9.1983.
(2.) THUS , by way of present writ petition, the petitioner - Association seeks implementation of the said award dated 24.10.1994. By amendment of Section 11 of the Industrial Disputes Act, 1947 providing for procedure and power of Conciliation Officer, Board, Courts and Tribunals by insertion of sub -Section (9) therein by Act No. 24 of 2010 w.e.f. 15.09.2010, the award made by the Tribunal is now an executable decree before the civil court in accordance with Order 21 of CPC. Sub -Section (9) of Section 11 is reproduced herein below for ready reference: 11. Procedure and power of conciliation officer, Boards, Courts and Tribunals (1) to (8)... (9). Every award made, order issued or settlement arrived at by or before Labor Court or Tribunal or National Tribunal shall be executed in accordance with the procedure laid down for execution of orders and decree of a Civil Court under Order 21 of the Code of Civil Procedure, 1908 (5 of 1908).
(3.) IN view of availability of this alternative remedy available to the petitioner to get execution of award before the civil court in accordance with Order 21 of the CPC, this writ petition for implementation of award cannot be entertained. The amendment in law appears to have been made to save higher court to become an executing court for a decree passed by a lower court viz. the Industrial Tribunal.;