SHAILENDRA KUMAR Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) The present appeal is directed against an order passed by the learned Single Bench on 16.1.2017 in Writ Petition No.12249/2016, whereby the dispute raised by the appellant regarding termination of his service in the year 2000 remained unsuccessful before learned Labour Court as well as before the learned Single Bench.

(2.) Learned Labour Court returned a finding that the dispute regarding termination of service was raised after 12 years of the termination of services and that the appellant has failed to prove that he has worked for 240 days in twelve calendar months preceding the date of his termination. The said findings have not been interfered by the learned Single Bench.

(3.) The Hon'ble Supreme Court in a judgment reported as Prabhakar Vs. Joint Director, Sericulture Department and another, 2015 15 SCC 1 held that though law of limitation is not applicable in respect of the disputes under the Industrial Disputes Act, 1947 but delay and laches are factors which are required to be taken into consideration in respect of the dispute raised.