BALWANT SINGH Vs. LABOUR COURT

JUDGEMENT

(1.) THE petitioner is aggrieved by the award dated April 7, 1993 given by the Labour Court. The petitioner's claim has been rejected on the ground that he had challenged the order dated July 5, 1985 terminating his services after a period of about five years when he issued the notice of demand on July 3, 1990. On this basis, the learned Labour Court has found that the workman is not entitled to any relief.

(2.) IT is in this situation that the petitioner has filed the present petition.

(3.) THE short question that arises for consideration is - Has the Labour Court erred in declining relief to the petitioner-workman on the ground of delay.