STATE OF HARYANA AND ANOTHER Vs. RAMESH KUMAR

JUDGEMENT

(1.) A batch of 8 writ petitions were decided by the learned Single Judge by a common order, however, the facts were extracted from CWP No.7766 of 2005.

(2.) The industrial dispute raised by the respondent was not referred by the Government to the Labour Court on the ground of delay. The learned Single Judge allowed the writ petitions with the following observations:

(3.) It is pleaded in the application that the impunged order was passed on 23.7.2012 by the learned Single Judge. Copy of the order was received on 27.8.2012 in the office of the Executive Engineer, D&P, Public Health Engineering Division, Sonipat, thereafter, opinion of the Advocate General, Haryana was sought as to whether the case was fit for filing the appeal or not which was given by the office of Advocate General, Haryana vide memo No.51454 dated 15.11.2012 and the instructions from the office of L.R., Haryana was received vide memo dated 23.10.2012. It is submitted that because of the administrative exigencies the delay has been caused.