MAHENDAR KUMAR GOYAL,J. - (1.) The appeal is reported to be barred by 356 days. It is accompanied by an application under Section 5 of the Limitation Act.
(2.) We have perused the contents of the application under Section 5 of the Limitation Act and are satisfied that the reasons assigned for delay in preferring the appeal are quite unsatisfactory and no plausible explanation has been furnished for inordinate delay in filing the appeal. Consequently, the application stands dismissed. However, we have examined the case on merits also.
(3.) This intra court appeal has been preferred by the appellant against the order dated 19.08.2014 passed by the learned Single Judge in S.B. Civil Writ Petition No.20826/2013 whereby, the writ petition filed challenging the order dated 15.2.2011 passed by the learned Labour Court-I, Jaipur rejecting the application under Section 33(2)(b), Industrial Disputes Act, 1947 as well as the award dated 14.12.2011 passed by the learned Labour Court-I, Jaipur whereby, the claim filed by the predecessor-in-interest of the respondents herein late Gopal Singh was partly allowed, was dismissed.;