S.S. Sudhalkar, J. - (1.) THIS writ petition has been filed by the workman challenging the award of the Labour Court dated 26.2.1999, copy annexure P/4, passed by respondent No. 1, vide which the Labour Court declined the reference and held that the petitioner is not entitled to any relief.
(2.) AS per the case of the petitioner, he was appointed on daily wages on 2.2.1989 and removed from service on 3.6.1990. He filed a Civil Suit No. 12.6.1990 challenging the order of removal. However, on 7.10.1993, he withdrew the suit and issued a demand notice on 11.10.1993. In pursuance to the said demand notice. the matter was referred to the Labour Court. We have heard learned counsel for the parties. The first point, which has been decided against the petitioner is regarding delay. It has been observed that by the Labour Court that the demand notice should have been issued within three years.
(3.) WE do not agree with the finding of the Labour Court that three years time has been prescribed for filing of the demand notice. We are supported in our view by the case of Ajaib Singh v. Sirhind Cooperative Marketing -cum - Processing Service Society Lid. reported as .;