BHAG SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The claim of the petitioner seeking Reference of the dispute to the Industrial Tribunal-cum-Labour Court, Dharamshala, was rejected by the Labour Commissioner by according the following reasons:-

(2.) Aggrieved by the aforesaid order, the petitioner has filed the instant petition for grant of following relief:-

(3.) It is not in dispute that the Reference in the instant case was filed belatedly after 6 years and what would be the effect of such delay is not required to be examined in light of the judgment rendered by the Hon'ble Full Bench in CWP No. 2190 of 2020, titled as Shri Jai Singh vs. State of H.P. and Ors., and other connected matters, decided on 30/3/2022, wherein the following principles were culled out as to the effect of delay in demanding/making Reference of the industrial dispute to the Labour Court/Industrial Tribunal under Sec. 10(1) of the Act:-