EXECUTIVE ENGINEER Vs. JANI BAI

JUDGEMENT

(1.) Heard on the question of admission. * *

(2.) By filing this petition under Article 227 of the Constitution of India, the petitioner is challenging the order dated 30.03.2007 (Annexure P/1) passed by the Labour Court, Ujjain in Case No.4/2004 IDR as also the order dated 29.04.2008 (Annexure P/2) passed by the Labour Court, Ujjain in case No.l65/2007ID.

(3.) The orders impugned in this petition are dated 30.03.2007 and 29.04.2008. The delay of five years in challenging the order (Annexure P/1) and of almost four years in challenging the order (Annexure P/2) has not at all been satisfactorily explained. Thus, on the ground of delay and laches in filing the petition, the petition is liable to be dismissed.