HARIBHAU GAMAN WAGHCHAURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Shrichetan Agarwal, the learned counsel for the appellant and Mr. S. R. Singh, the learned A. G. P. for respondents 1 and 2.

(2.) THIS Letters Patent Appeal is directed against the order passed by the learned single judge dated July 23, 1999 whereby the learned single Judge upheld the order passed by the labour Court rejecting the reference on the ground that notice of demand was made by the appellant herein after ten years of his termination.

(3.) THE learned single Judge in the impugned order observed that the delay of ten years in raising the demand from the date of termination cannot be ignored.