P. Sam Koshy, J
1. The instant Contempt Petition has been filed alleging non-compliance of the order passed by this Court in WP No. 949/2001 on 09/07/2018.
2. Perusal of record would show that, the petitioner herein was not a petitioner or a respondent in the original Writ Petition. The petitioner seems to be
one of the members of the Union which was a respondent in the original Writ Petition and was also an intervenor. The intention of the petitioner in
filing of the contempt petition seems to be for executing of the order passed by the Deputy Labour Commissioner.
3. This court is not inclined to entertain the present contempt petition as no specific order was passed in favour of the petitioner in the said Writ
Petition.
4. The petitioner on the other hand have the liberty of initiating execution proceedings against the order that they have in their possession passed by
the Deputy Labour Commissioner. Further in case if the RRC issued by the Competent Authority is not getting executed then also the petitioner has
other remedies open for getting suitable direction to the authorities in the State.
5. Thus, reserving the right of the petitioner to avail those remedies, the instant Contempt Petition as of now stands disposed off.