EXECUTIVE ENGINEER Vs. ZULFEGAR ALI

JUDGEMENT

(1.) All the petitions involve similar questions of fact and law. Hence, all the petitions are considered together for common disposal.

(2.) It is the contention of the Government/Appellant that in some cases under consideration, there is inordinate delay of 4 to 18 years in raising the disputes. The dispute had become stale and there was no dispute existing as on the date of reference. The Labour Court over looking the said plea has directed reinstatement in some cases and compensation in some cases which is bad in law.

(3.) In the three of the writ petitions, the respondent/workman had directly approached the Labour Court under Section 10(4-A) with a delay ranging more than 6 months to 10 years. The Labour Court ought not to have entertained the dispute on the ground of delay. In view of the decision of this Court in Khaleel Ahmed vs. KSRTC,2002 ILR(Kar) 3827.