UNION OF INDIA Vs. DAHYALAL MULSHANKAR SUTHAR

JUDGEMENT

(1.) RULE. Learned counsel Mr.Prabhakar Upadhyay appearing for respondent-workman waives service of rule. With the consent of the learned counsels appearing for the respective parties, the matter is taken-up for final disposal forthwith.

(2.) THE Union of India is aggrieved by the order passed by the Presiding Officer, Labour Court, Rajkot dated 19th September 2008 allowing the Reference (LCR) (Old No.86/2006 converted into New No.470/2007) preferred by the respondent-workman.

(3.) AT this stage, learned counsel for the respondent, Mr.Upadhyay submits that the petition should not be entertained because there is a delay of about two years in preferring this petition. The order under challenge is of the year 2008 and the petition is preferred in the year 2010.