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Judgment
Ajay Kumar Tripathi, CJ
Heard the learned Additional Advocate General for the State and counsel for the Respondent/workman.
The Labour Court, Janjgir Champa passed an award on 13.05.2014 in Case No.41/I.D.Act/2013 (Ref.) based on the evidence and material as well
as the law. The Respondent/workman was ordered to be reinstated in services, but without backwages. After more than 4 years, the State decided to
file a writ application assailing the award of the Labour Court with not even a modicum of an effort to explain the delay besides the usual bureaucratic
delay.
Identical matter i.e. State of Chhattisgarh & Another v. Mahadeva (Writ Appeal No. 607 of 2018) arising from the same order has already been
dismissed by this Court vide order dated 03.08.2018 in the following terms.
It is evident that the award has now been implemented and the Respondent/ workman has been reinstated. Therefore, in absence of any major
infirmity in law emerging as well as failure on the part of the State to be vigilant and diligent in approaching the writ Court were good enough ground
not to interfere in the writ application.
After having heard the parties, we do not find any infirmity in the order of learned Single Judge dated 20.02.2018 which needs to be rectified in
appeal.
The writ appeal has no merit. It is dismissed.
In view of the above, this appeal also stands dismissed.