RAJESHBHAI ARVINDBHAI BORECHA Vs. KESHOR MUNICIPALITY

JUDGEMENT

(1.) Learned advocate Ms. Neha Shukla has submitted that she is unable to dispute the fact that the industrial dispute has been raised after a period of 11 years by the petitioner-workman.

(2.) Learned advocate Mr. U.M. Kharadi has submitted that the issue is squarely covered by the judgment of the Supreme Court in the case of Prabhakar v. Joint Director Sericulture Department, AIR 2016 SC 2984.

(3.) The petitioner-workman was serving as a Safai Kamdar with the respondent-Municipality and it is his case that he was illegally terminated in July, 2003. Thereafter, he raised industrial dispute in the year 2015, which culminated into Reference (T) No. 17 of 2015. By the impugned award dtd. 29/10/2018 passed by the Labour Court, Junagadh, the said reference is rejected on the ground of delay, as the dispute has been raised after a period of 11 years. The Labour Court has placed reliance on the various judgments of the Supreme Court.