EXECUTIVE ENGINEER Vs. BHAGWAN

JUDGEMENT

(1.) Heard finally.

(2.) THIS writ petition is at the instance of the employer challenging the award of the Labour Court dated 2.7.2008 as affirmed by the order of Industrial Court dated 6.4.2010 directing reemployment of the respondent -employee.

(3.) LEARNED counsel appearing for the petitioner submits that the application challenging the retrenchment was barred by time, therefore, the relief of reinstatement could not be granted.