N. RATHAN KUMAR, S/O N. SEETHARAM NAIK Vs. THE CENTRAL ARECANUT AND COCOA MARKETING AND PROCESSING CO-OPERATIVE LIMITED REP. BY THE MANAGING DIRECTOR

JUDGEMENT

(1.) HEARD Sri. A. Ram Mohan learned Counsel appearing for Petitioner and perused the writ petition papers.

(2.) THE Petitioner was terminated from the service of the Respondent on 16.3.1992. His order of termination was questioned in W.P. No. 6183/1992, which was disposed of on 20.8.1996 reserving liberty to the Petitioner to raise the dispute before the Labour Court. The claim petition under Section 10(4)(A) of the Industrial Disputes Act, 1947 was filed on 26.2.1998 i.e. after more than 2 years.

(3.) SRI . Ram Mohan, learned Counsel for the Petitioner does not dispute the fact that the claim petition was filed beyond stipulated period. learned Counsel admits that not even an application was fifed seeking condonation of delay in preferring the claim.