DIVISIONAL FOREST OFFICER Vs. DULLA RAM AND ANOTHER

JUDGEMENT

(1.) By filing the present intra-court appeal, the State has challenged the order passed by the learned Single Judge dismissing the writ petition filed by the appellant impugning the award of the Labour Court.

(2.) The contention sought to be raised is that reinstatement of the workman has been ordered by the Labour Court finding violation of the provisions of Section 25-F of the Industrial Disputes Act, 1947 (for short, 'the Act'). From the facts noticed in the award itself, it is evident that the workman had joined service on 1.10.2012 and was allegedly terminated on 1.1.2013, hence, he had not completed 240 days in a calendar year. Findings being perverse, the award of the Labour Court, in fact, deserved to be set aside, however, the learned Single Judge has dismissed the writ petition. He further submitted that there is delay of 381 days in filing the present appeal. It is not intentional but due to procedural delay.

(3.) After hearing learned counsel for the appellant, we do not find any reason to interfere in the present appeal.