COMMISSIONER CORPORATION OF CHENNAI RIPPON BUILDINGS CHENNAI 3 Vs. CORPORATION LABOUR UNION REG NO 2601

JUDGEMENT

(1.) M.P.NO.1 of 2007: This petition is filed by the Corporation of Chennai for condonation of delay of 958 days in filing the appeal against the order dated 05.12.2003 in W.P.No.21573 of 2000.

(2.) THE first respondent has filed W.P.no.21573 of 2000 for mandamus to direct the appellant to regularise the services of workers of its Union, whose names found place in the affidavit as per G.O.Ms.No.125 dated 27.05.1999, from their original date of appointment with parity in pay and other benefits with regular employees and other consequential benefits. THE said writ petition was disposed of by the learned single Judge on 05.12.2003, with direction to the appellant to consider the names of the members of the first respondent Union for their permanent absorption, further observing that while doing so, the artificial break may be ignored.

(3.) WHEN admittedly the order copy was received by the petitioner as early as on 19.12.2003, no acceptable reason is given for filing the appeal in January, 2007. The reason given for the delay that particulars are gathered in respect of the employees of the first respondent Union is absolutely not relevant for filing the appeal at all. It is seen that even in the order in the writ petition, the learned single Judge has directed the appellant to consider the case of the Members of the first respondent Union as per the Government Order. In those circumstance, we do not see any reason for condoning such an exorbitant delay, for which no acceptable reason is given. In view of the same, this petition is dismissed. In view of dismissal of the delay condonation petition, the Writ Appeal SR.No.66423 of 2006, is rejected.