MANAGEMENT OF WENTWORTH ESTATE CHERAMBADY POST PANDALUR TALUK Vs. SECRETARY NILGIRIS DISTRICT ESTATE WORKERS UNION INTUC

JUDGEMENT

(1.) This intra court appeal is directed against the order dated 13 June 2013 in W.P.No.12932 of 2013, whereby and where under, the learned single Judge dismissed the writ petition filed by the appellant challenging the order, dated 13 February 2013 on the file of the Labour Court, Coimbatore, condoning the delay of 859 days in filing the application to set aside the ex parte Award.

(2.) The first respondent raised a dispute with regard to the payment of wages for the employees of the Estate owned by the appellant for the period from 2000 to 2006. The dispute was referred to the Labour Court for adjudication. Before the Labour Court, the appellant as well as the first respondent failed to appear and the same resulted in closing the reference.

(3.) The first respondent, long thereafter, and more particularly, after a period of 859 days filed an application in I.A.No.499 of 2011 to set aside the Award dated 20 March 2009.