ARVINDBHAI GOVINDBHAI KARGATIYA Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) The present petition has been filed seeking quashing and setting aside the judgment and award dtd. 20/9/2019 passed by the Labour Court, Junagadh in Reference (T) No. 10 of 2019.

(2.) The Labour Court has rejected the reference on the ground of delay.

(3.) Learned advocate Ms. Acharya appearing for the petitioner has submitted that since the father of the petitioner was suffering from ill-health from 2004 onwards, the delay was required to be condoned by the Labour Court. She has further submitted that the father of the petitioner has passed away in the year 2018.