PUSHPALATA Vs. RANBAXY LABORATORIES LTD

JUDGEMENT

(1.) BY way of this Writ Petition, the petitioner employee has challenged the dismissal order dated 30th November, 2004 (Annexure P.4), the order dated 21.8.2009 passed by the Labour Court (Annexure P.7) and the order dated 14.2.2011 (Annexure P. 11) passed by the Industrial Court.

(2.) IN brief, the petitioner was working as labourer in the respondent establishment and was issued a charge sheet on the allegation of the unauthorised absence. After receiving the reply of the petitioner, the domestic enquiry was conducted in which the charge was held to be proved and the dismissal order dated 30.11.2004 was passed. The challenge to the said dismissal order was rejected by the Labour Court by order dated 21.8.2009 (Annexure P. 7) The petitioner preferred an appeal before the Industrial Court after a delay of 232 days, but failed to furnish satisfactory reason for the delay, consequently, the Industrial Court by order dated 14.2.2011 rejected the application for condondation of delay and dismissed the appeal as barred by time.

(3.) LEARNED counsel for respondent has supported the impugned orders and submitted that the application for condonation of delay has rightly been rejected since no explanation for the delay was furnished by the petitioner.