J.SHANTHI Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) Earlier, the appellant/writ petitioner approached this Court by filing Writ Petition in W.P.No.4690 of 2010, under Article 226 of the Constitution of India, praying for issuance of a Writ of Certiorarified Mandamus to call for the records pertaining to I.D.No.154 of 2006 and quash the award dtd. 23/12/2008 passed therein by the first respondent and further direct the second respondent to reinstate the petitioner in service with back-wages, continuity of service and all other attendant benefits.

(2.) The above said Writ Petition was dismissed on 4/4/2012 by the learned Single Judge holding as follows:

(3.) Aggrieved by the above order of dismissal passed by the learned Single Judge in the said Writ Petition, the appellant/writ petitioner has preferred Writ Appeal under Clause 15 of the Letters Patent, in W.A.S.R.No.135334 of 2022, but with delay of 3564 days in filing the same, resulting in filing of C.M.P.No.21398 of 2022 to condone the said delay.