KRISHI UPAJ MANDI SAMITY Vs. BALDEO KUMAR

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioners assailing the award dated 11.12.2014 passed by the Labour Court, Balodabazar, in Case No. 08/I.D.Act/Ref./2013 (Old Case No. 34/I.D.Act/Ref./2012).

(2.) Vide the impugned award, the learned Labour Court has passed an award in favour of the Respondent granting him reinstatement without back-wages.

(3.) Challenge in the present writ petition is to the award dated 11.12.2014 and the present writ petition was filed on 16.1.2018, which clearly shows that there is an inordinate unexplained delay of more than 3 years. It is a settled position of law that the access to the power of judicial review under Article 226 of the Constitution of India should be availed within a reasonable period of time.