KARNATAKA NEERAVARI NIGAM LTD. AND ORS. Vs. SHIVANAGOUDA

JUDGEMENT

(1.) Heard Shri G.K.Hiregoudar, learned counsel appearing for petitioner. Perused the records.

(2.) This intra court appeal is directed against the order dated 23.03.2008 passed in writ petition No.64305/2009, whereunder writ petitioner had challenged the order passed by Principal Labour Court, Hubballi in Reference No.149/1999 dated 03.12.2008 contending that tribunal ought to have ordered for reinstatement on account of wrongful retrenchment in violation of Section 25F of Industrial Disputes Act, which came to be considered and writ petition was allowed in part and as against a compensation of Rs.20,000/- awarded by the Labour Court, it came to be enhanced to Rs.1,00,000/- as global compensation to be paid by the appellant herein to the sole respondent.

(3.) There is a delay of 95 days in filing the appeal. Hence, an application under Section 5 of Limitation Act, 1963 is filed in I.A. No.1/2019. In order to satisfy ourselves as to whether it would serve any useful purpose in issuing notice on I.A. No.1/2019, we have examined the case on merits and find that there is absolutely no merit in this appeal and it is liable to be rejected in limine for the reasons indicated herein below.