DINESH MEHTA,J. - (1.) The petitioner has approached this Court, invoking supervisory jurisdiction under Article 227 of the Constitution of India, laying challenge to the judgment and award dated 12.9.2017 passed by the Industrial Tribunal and Labour Court, Jodhpur (hereinafter referred to as the 'Labour Court') in Industrial Dispute No. 113/2007;
(2.) While deciding the said reference, the Labour Court despite finding the termination of the employee/petitioner to be invalid, held the petitioner, not entitled to any relief on account of delay in taking up the remedies.
(3.) The facts in a nut shell, leading to filing of the present writ petition are that the petitioner was appointed with the respondent No. 2, Birla White Cement, Khariya Khangar, Tehsil Bhopalgarh, District, Jodhpur, on 01.01.1992, as a Machine Operator on daily wages of Rs. 50/-. It is the case of the petitioner that his services had been brought to an end by an oral order on 26.12.1996, by the respondent employer.;