K. SITARAMULU Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This writ petition is filed by a former Work Inspector of A. P. State Construction Corporation Ltd., assailing the award passed by the Industrial Tribunal-cum-Labour Court, Godavarikhani, dated 20- 6-94 in I. D. No. 385/90.

(2.) According to the petitioner, he first entered the service of the respondent-Corporation on 30-4-77 as Work Inspector and by orders dt-21-5-79 his services were terminated, in violation of the provisions of Sec. 25-F of the Industrial Disputes Act, 1947. Aggrieved thereby he preferred an industrial Dispute, 385/90. By the impugned award the industrial dispute instituted by the petitioner was rejected on the ground that the petitioner had approached the Tribunal with abnormal and inordinate delay.

(3.) The Supreme Court in a recent decision in Ajaib Singh Vs. The Sirhind Co-opertive Marketing-cum-Processing Service Society Ltd., AIR 1999 SC 1351: (1999 Lab IC 1435) has held that the provisions of Limitation Act, 1963 would not be applicable ipso facto to a proceedings under the Industrial Disputes Act. 1947 and that the legislation being a beneficent piece of legislation and the dispute between workmen and Management not being a fight between equals, adjudication cannot be declined on technical grounds of delay.