SH. MUNISH KUMAR Vs. B.S.TRADERS

JUDGEMENT

(1.) The Petitioner in the present writ petition has challenged the award dated 3rd August, 2007 passed by the learned Labor Court in ID No. 358/2005 in case titled Sh. Munish Kumar v/s. B.S. Traders. By virtue of the aforesaid award, a reference was answered by holding that the Petitioner has not been able to establish the existence of relationship of employee and employer between the parties.

(2.) I have heard the learned Counsel for the Petitioner and gone through the record including the record of the learned Labor Court. I have also carefully considered the submission made by the learned Counsel for the Petitioner.

(3.) The first point on which the writ petition deserves to be dismissed is the ground of delay and laches. A perusal of the award would show that the same was passed on 3rd August, 2007 holding that there exists no relationship between the Petitioner and the Respondent. The award has been published on 31.12.2007. The Petitioner in the entire writ petition has not given the reasons as to why he did not assail the award for a period of more than 11/2 years.