SUB DIVISIONAL OFFICER TELEGRAPH BIJNOR Vs. PRESIDING OFFICER CENTRAL GOVERNMENT TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) Challenge in this appeal is to the order passed by a Division Bench of the Allahabad High Court dismissing the writ petition filed by the appellant on the ground that an award passed by the Central Government Industrial Tribunal- cum-Labour Court, Kanpur (in short the Tribunal) was being assailed belatedly and the writ petition was dismissed on the ground of laches.

(2.) Learned counsel for the appellant submitted that the approach of the High Court is clearly erroneous. It did not take note of the factual background and on the erroneous assumptions that an award of the Tribunal made in 1992 was being belatedly challenged, the writ petition was dismissed. He referred to several factual details which we shall deal with infra.

(3.) There is no appearance on behalf of the respondents in spite of notice.