KRISHNA Vs. SECRETARY LABOUR

JUDGEMENT

(1.) J. (ORAL).

(2.) THE impugned order dated 31st January, 2000 declines to make a reference of the dispute sought to be raised by the petitioner on the ground of lapse of more than 10 years in approaching the Conciliation Officer. This order was reiterated by the Order dated 31st October, 2001 which declined to review the Order dated 31st January, 2000. THE Order dated 31st October, 2001 is also impugned in this petition. 2. In my view the statement of claim before the Conciliation Officer was filed by the petitioner on 14th December, 1998 while the alleged termination of services was on 21st January, 1989. In view of the position of law laid down by the Hon'ble Supreme Court in Nenungadi Bank Limited vs. K. P. Madhav Kutty reported as 2000 LLR 340 which justify rejection on ground of passage of time and the lack of any satisfactory explanation for the long delay makes it obvious that no interference is called for with the impugned Orders dated 31st January, 2000 and 31st October, 2001. THE writ petition is dismissed accordingly.