- (1.) There is delay of 31 days in filing the appeal. For the reasons stated in the application filed u/s.5 of the Limitation Act duly supported by affidavit, delay is condoned. Application is disposed of. Heard on the question of admission.
(2.) The intra-court appeal has been preferred as against the order dated 29.8.2011 passed by the Single Bench in CWP-13102/09 dismissing the writ petition upholding the award passed by the Labour Court on 10.7.2007 rejecting the claim raised by the appellant questioning termination of his services in the capacity of LDC. Reference was sought after 25 years.
(3.) The appellant served as LDC w.e.f. 17.3.1971 till his services were terminated vide order dated 3.2.1972. Reference was made after 25 years on 8.12.1998 with respect to validity of termination of his services.;