RAVINDER KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The instant application under Sec. 5 of Limitation Act, 1963 read with Sec. 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/petitioner seeking condonation of delay in filing the restoration application and has sought the following reliefs:

(2.) The captioned writ petition was filed by the application/petitioner seeking quashing of the award dtd. 3/9/2001 passed in ID No. 259/1990, by virtue of which, the learned Labour Court had dismissed the petitioner's claim seeking reinstatement on the account of illegal termination.

(3.) Learned counsel appearing on behalf of the applicant/petitioner submitted that the captioned writ petition was dismissed by the Predecessor Bench of this Court for non-prosecution vide order dtd. 29/10/2015.