M.N.BHANDARI,J. - (1.) The application under Section 5 of the Limitation Act has been considered, which is not seriously opposed by the counsel for the non-appellant No. 1-workman. Thus, the application under Section 5 of the Limitation Act is allowed after accepting the reasons given for condonation of delay and as it is not seriously opposed by the non-appellant. The delay in filing the appeal is condoned.
(2.) This appeal has been filed to challenge the award of learned Labour Court as well as the judgment of the learned Single Judge dismissing the writ petition of the appellants.
(3.) It is a case where non-appellant-workman has worked with the appellants between 1985 till 1988. He is said to have been discontinued from service w.e.f. 31.10.1988. It is without compliance of Section 25F of the Industrial Disputes Act, 1947 (for short "the Act of 1947). The dispute against the retrenchment was raised after lapse of almost nine to ten years i.e. in the year 1998. The learned Labour Court found retrenchment to be illegal and, accordingly, directed for reinstatement of the workman with fifty per cent back wages. The learned Single Judge did not cause interference in the award.;