THE STATE OF MADHYA PRADESH Vs. LALWA CHOUDHARI

JUDGEMENT

(1.) HEARD on admission.

(2.) STATE of Madhya Pradesh and its functionaries vide present petition calls in question correctness of award dated 01.04.2008/26.05.2008 passed by Labour Court, Satna in I.D.Reference No.2/05. The reference before Labour Court was :

(3.) AWARD is being challenged by the petitioner vide this petition after a period of two years with no satisfactory explanation for delay. Vide I.A.No.9320/2010 it is contended that the copy of award was made over to the petitioner on 30.05.2008 whereafter legal opinion was sought from the higher authorities and that in January, 2010 the sanction was received whereafter an Officer In -charge was appointed on 15.07.2010. The application is, however, silent as to what transpired between the period from 2008 to 2010. The said period is unexplained in respect of the delay.