DAYARAM PURNAJI GAWAI Vs. DEPUTY CONSERVATOR OF FOREST

JUDGEMENT

(1.) Heard learned counsel on Civil Application (O) No. 579/2017. The application is for condonation of 2 years and 37 days delay caused in filing an application for review of the judgment and order dated 17.11.2014 passed in Writ Petition No. 3982/2017.

(2.) For the reasons stated in the application for condonation of delay and for review, the applications are allowed, as the matter was decided in the absence of applicant.

(3.) I have heard the learned counsel on merits of the matter. It urged by the learned counsel that the complainant was in service from 1980 to 23.08.1986. According to him, initially the complainant worked as daily wager clerk and thereafter, worked as a Forest Guard from 01.10.1985 to 23.08.1986. There was non-compliance of Sections 25-F and 25-G of the Industrial Disputes Act, 1947 alleged. The findings of the fact recorded by the Labour Court about completion of 240 days in calendar year could not have been disturbed by the Industrial Court in exercise of its writ jurisdiction.