K D AUTO INDUSTRIES Vs. RAM PRATAP

JUDGEMENT

(1.) THIS writ petition filed by the management (the petitioner herein) is directed against an award dated 16. 07. 2005 passed by Mr. S. N. Gupta, POLC X, delhi directing reinstatement of the workman (respondent No. 1 herein) with 50% back wages.

(2.) HEARD.

(3.) THIS petition seeking to challenge the impugned award has been filed by the management after about 4 years of passing of the said award. Though the petitioner has filed an application being CM No. 5289/2009 for condonation of delay in filing of the writ petition but the said application hardy justify the delay in filing of this petition. The only ground for condonation of delay taken in the application is that the petitioner was suffering from financial crises due to closure of his factory and also undergone major surgery due to which he could not file the petition in time. This hardly justify the delay on the part of the petitioner.