DEVRAJBHAI MERAMBHAI BARAIYA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) The present petition is filed for seeking following reliefs:-

(2.) The petitioner has challenged the impugned judgment and award dtd. 17/12/2018 passed by the learned Labour Court, Rajkot.

(3.) On perusal of the entire memo of petition, it was averred in the ground at para 'H' that the award was passed on 17/12/2018, the petitioner is unemployed from the year 1998, he has no source of income and he is surviving by doing miscellaneous labour work. Under the circumstances, he could not afford to engage an advocate at the Hon'ble High Court. On 15/3/2020, the Hon'ble Supreme Court passed an order in Suo Moto Writ Petition No.03 of 2020 suspending the period of limitation in all proceedings. Such suspension of limitation period lasted until 28/2/2022 and therefore, those two years are required to be deducted from the reasonable period of limitation. Therefore, the delay has occurred in filing the present writ petition.