KANWAR SINGH SON OF BHAGRAWAT, R/O VILLAGE RATERA, TEHSIL AND DISTRICT BHIWANI Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT, ROHTAK AND OTHERS

JUDGEMENT

(1.) We have considered the grounds on which the condonation of delay has been prayed for. We have also heard the learned Counsel for the appellant.

(2.) On such consideration, we are inclined to take the view that the appellant was prevented by sufficient cause from filing the LPA in time. Accordingly, delay of 63 days in filing the appeal is condoned.

(3.) This appeal is directed against the order dated 30.04.2010 passed by a learned Single Judge of this Court dismissing the writ petition filed by the appellant-workman. The challenge in the writ petition was against an award dated 04.01.1999 passed by the learned Industrial Adjudicator under the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act') whereby the reference with regard to termination of services of the workman was answered against him.