MANSOOR AHMED, PETITIONER Vs. LABOUR COURT

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution for the issue of a writ of certiorari calling for the records relating to the order dated 8-12-1971 in M.W. Case No. 7/71 on the file of the Labour Court at Hyderabad and for quashing the same. The facts which give rise to this writ petition are as follows:-

(2.) The learned counsel for the petitioner contended that the order of the Labour Court condoning the delay is palpably erroneous and the reasons given by it are not supported by the pleas taken in the affidavit filed by the Assistant Inspector or by his evidence as W. W. 1 and that there was absolutely no evidence on record explaining the delay in filing the application and therefore the Labour Court had wrongly exercised its discretion and that the order should therefore be quashed.

(3.) The learned Government Pleader contends that the Labour Court having exercised its discretion in condoning the delay, this Court should interfere under Article 226 of the Constitution and that the Labour Court had also given sufficient reasons for condoning the delay.