- (1.) There is a delay of 252 days in preferring the present appeal. Hardly any explanation justifying the delay is furnished except stating that the file moved from one desk to other in the official hierarchy. This would hardly be a reason to justify such an abnormal delay of 252 days. This application for condonation of delay of 252 days in filing of the appeal is accordingly dismissed.
(2.) As a consequence, the appeal is also liable to be dismissed. However, we would like to place on record that the workman herein had rendered 20 years of service i.e. from 1981 to 2001 when, without any justifiable cause, her services were terminated that too by verbal order and without complying with any of the mandatory conditions stipulated in Section 25-F or Section 25-G or Section 25-H of the Industrial Disputes Act, 1947. Termination was set aside by the Labour Court finding it to be violative of the aforesaid provisions. However, the Labour Court granted meager amount of compensation of Rs. 30,000. The workman challenged that award so far as the relief is concerned by filing the writ petition and the learned Single Judge has taken aforesaid aspects into consideration and has granted the relief of reinstatement in service with back-wages from the date of demand notice. Number of reasons in support of this conclusion are given by the learned Single Judge.
(3.) Be that as it may, since the appeal is dismissed as time barred, it is not necessary to advert to those aspects any further. The appeal is accordingly dismissed.;