AMRESHWAR PRATAP SAHI,J. - (1.) HEARD learned counsel for the appellant-petitioner and learned Standing Counsel for the State.
(2.) THE special appeal relates to an individual workman. The appellant-petitioner moved an application before the Conciliation Officer for conciliation and to refer the matter under Section 2 (a) of the U.P. Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'). The Additional Labour Commissioner vide order dated 31.10.2010 has rejected the request for reference on account of delay. The learned Single Judge considering the petition filed in the year 2010 and the fact that the scheme in question under which the petitioner took benefit was of the year 1997 refused to interfere and dismissed the petition.
(3.) ONE of the contentions raised on behalf of the appellant-petitioner is that there is no limitation and for that reliance has been placed in the case of Sapan Kumar Pandit Vs. U.P. State Electricity Board, [2001 (90) FLR 754].;