A BALAJEE Vs. PRESIDING OFFICER LABOUR COURT GODAVARIKHANI

JUDGEMENT

(1.) This Writ Petition is filed against the award of the Chairman, Industrial Tribunal-cum-Labour Court inLD.No. 182 of 1992 dated 26-2-1993. The brief facts of the case are as follows:-

(2.) The petitioner was working as a Conduct or in the 1st respondent-Corporation. He was removed from service vide proceedings dated29-11 -19 82 on the ground that he committed certain irregularities in respect of cash and tickets. Against the order of removal, he approached the Industrial Tribunal under Section 2-A(2) of the industrial Disputes Act, seeking the remedy of setting aside the order of the respondents removing him from service and for reinstatement in service.

(3.) The Tribunal rejected the application of the petitioner on the ground that there is a delay in approaching the Tribunal for the relief claimed. Challenging the findings of the Tribunal, the present Writ Petition is filed.