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NON­REPORTABLE

   IN THE SUPREME COURT OF INDIA     CIVIL ORIGINAL JURISDICTION

WRIT PETITION(S)(CIVIL) NO(S).  729/2016

MANGILAL JATAV PETITIONER(S)                                 VERSUS

UNION OF INDIA AND ORS. RESPONDENT(S)                   

J U D G M E N T

KURIAN, J.

1. This writ petition is filed with the following prayers:­

a) Issue  a  writ  of  mandamus  to  the respondents  to  dispose  off  the representation  dated  02.06.2016  given  by the petitioner/workman.

b) to  issue  direction  to  the respondents to reinstate the petitioner as workman.

c) to direct the respondents to grant compensation  of  Rs.1  lakh  awarded  vide award  dated  06.05.2016  passed  by  the Central Government Industrial Tribunal cum Labour Court Jabalpur in Madhya Pradesh.

2. Though,  normally  we  may  not  have  entertained  this petition under Article 32 of the Constitution, having regard to the peculiar facts and taking note of the fact that the

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Award  dated  06.05.2016  for  payment  of  compensation  of Rs.1,00,000/- (Rupees One Lac) has not been honoured by the respondents,  for  which  a  representation  is  stated  to  be pending with the respondents, we dispose of this writ petition with a direction to the competent authority of the respondents to take appropriate action for honouring the Award, in case the same has otherwise attained finality, positively within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition.

................................J. [KURIAN JOSEPH]

................................J. [ROHINTON FALI NARIMAN]

NEW DELHI; NOVEMBER 21, 2016.

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