- (1.) GRIEVANCE made by the petitioner in this writ petition is that the award passed by the Labour Court Jodhpur on April 30, 1991 in Case No. 70 of 1989 directing his reinstatement with full back wages, has not been implemented by the Municipal Council so far.
(2.) IN the writ petition the petitioner has made following prayers:- " (a) by an appropriate writ, order or direction the respondent may be directed to make compliance of the award Ann. 1 by taking the petitioner on duty and to make payment of back wages. (b) any other appropriate writ, order or direction which this Hon'ble Court deems fit just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. (c) Costs be allowed to the petitioner. "
(3.) THE petitioner has stated that against the award dated April 30, 1991 Municipal Council, Jodhpur filed Writ Petition No. 564/92. On April 20, 1992 this Court passed an order in accordance with the provisions of Section 17-B of the Industrial Disputes Act, 1947 for payment of salary to the petitioner. Subsequently that writ petition was dismissed by the Court on January 5, 1993 on account of default of the petitioner to prosecute it. Shri Vijay Mehta, learned counsel for the petitioner, has made a statement at Bar that till this date no order for restoration of the said writ petition has been passed by this Court.;