Sujit Narayan Prasad,j. - (1.) Reference may be made to the order dated 02.09.2019, whereby following orders has been passed: "The writ petition is under Article 226 of the Constitution of India whereby and whereunder the petitioner has approached this Court seeking a direction upon the respondent Nos. 2 to 4 to take action to issue certificate for payment of compensation amount of Rs. 7,74,852/- which the petitioner is entitled to get in pursuance to an award passed by the Labour Court, Jamshedpur I W.C. Case No. 08-2012. Mr. Atanu Banerjee, Sr. SC-III has submitted by referring to the stand taken by the State-respondent in the counter affidavit that for recovery of the aforesaid amount of compensation, a certificate proceeding has been initiated being Certificate Case No. 07 of 2015-16 in which a notice under Section 7 of the Public Demand Recovery Act has been issued against the certificate debtor, respondent No. 4, vide order dated 18.02.2016, the objection under Section 9 of the Act has been filed on 28.03.2016 and a rejoinder was called for from the certificate holder against the said objection but what is the position as on date, he is not in a position to say, therefore, he has sought for adjournment to seek instructions with respect to present status of the certificate proceeding and to fix this case day after tomorrow. In view thereof and as prayed for by him, list this case on 04.09.2019."
(2.) Learned A.C. to Sr. S.C-III has submitted on instruction that the certificate proceeding has already been decided and as such nothing remains to be decided in this writ petition.
(3.) Learned counsel for the petitioner has submitted that he has got no instruction.;