KOYLANA GRAM PANCHAYAT Vs. KALUBHA MADHUBHA RAIJADA

JUDGEMENT

(1.) The demand draft of Rs.5000/- will be tendered on behalf of the petitioner to the Registry and the Registry shall issue a cheque in the said sum to the respondent workman.

(2.) The petitioner herein has challenged the judgement and order dated 15th October 2008 passed by Labour Court, Junagadh below Exh.14 in I.D. Misc. Application No.5 of 2007 rejecting the application of the petitioner for condonation of delay.

(3.) The respondent herein was serving with the petitioner Panchayat. According to the petitioner the respondent resigned from service and later on raised a dispute which was recorded as Reference (LCJ) No.193 of 1998 before Labour Court, Junagadh. The petitioner did not appear before the Labour Court, as a result of which ex-parte award came to be passed whereby the petitioner was directed to reinstate the respondent in service with 50% back wages. The restoration application came to be rejected on the ground of delay.