- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the Division Bench of the Punjab and Haryana High Court dismissing the writ petition filed by the appellant questioning the correctness of the decision rendered by the Presiding Officer, Industrial Tribunal-cum-Labour Court, Hissar.
(3.) The reference made to the Labour Court by the State Government of Haryana in terms of Section 10 (1) of the Industrial Disputes Act, 1947 (in short the 'Act') was answered in favour of the respondent (hereinafter referred to as the 'Board') holding that the claim was highly belated and therefore dis-entitled the appellant from any relief.;