RAKESH TIWARI, J. - (1.) Heard counsel for the petitioner and Sri Y.K. Sinha for the contesting respondent. This writ petition has been filed by the State of U.P. challenging the validity and correctness of the impugned ex parte award dated November 13, 1997 as well as of the impugned order dated August 5, 2000 passed by the Labour Court dismissing the application moved by the petitioner for recall of the aforesaid ex-parte award which was published on June 1, 1998 and became enforceable under Section 6-A of the Industrial Disputes Act after 30 days of the expiry of the publication, i.e., w.e.f. July 1, 1998. The petitioner filed an application on September 26, 1998 for setting aside the impugned ex- parte award, but the same was rejected by respondent No. 1.
(2.) This Court after discussing the case laws on the question of limitation for recall of the order of award to proceed ex-parte under Section 16(2) of the Industrial Disputes Act as well as the provisions of the Limitation Act held as under: Limitation Act, 1963 provides for limitation for suits and applications. Section 29(2) of the Limitation Act, 1963 provides as under: "29(2) Where any special or local law prescribes for any suit, appeal or application a period of limitation different from the period prescribed by the Schedule, the provisions of Section 3 shall apply as if such period were the period prescribed by the Schedule and for the purpose of determining any period of limitation prescribed for any suit, appeal or application by any special or local law, the provisions contained in Sections 4 to 24 (inclusive) shall apply only insofar as, and to the extent to which, they are not expressly excluded by such special or local law."
(3.) Under Entry 123 limitation for moving application for ex-parte decree is 30 days but in view of Section 29(1) the limitation of 30 days. It will have to be read as 10 days in cases governed by U.P. Industrial Disputes Act, which is a Special Act. The provisions of Limitation. Act have not been excluded by the U.P. Industrial Disputes Act. Hence Sections 4 to 24 of Limitation Act including Section 5 thereof applies to proceedings under U.P. Industrial Disputes Act also and a party can file application under Rule 16(2) of U.P. Industrial Disputes Rules with application under Section 5 of the Limitation Act explaining the delay in not filing application within 10 days and the Labour Court has full power to decide it providing of course the application is moved within 30 days of the publication of the ex-parte order or award. If application is filed after said 30 days the Labour Court cannot entertain it as it becomes functus officio on expiry of 30 days.;