EXECUTIVE ENGINEER Vs. CHHAJE RAM

JUDGEMENT

(1.) HEARD counsel for the parties. Rule.

(2.) RULE made returnable forthwith by consent. Counsel for the respective respondents waive notice. Taken up for final disposal by consent.

(3.) THE grievance of the petitioners is that while answering the reference, the Labour Court has mechanically answered the issue regarding delay and laches in making reference merely by referring to decision of the Apex Court in the case of Ajaib Singh versus Sirhind Cooperative MarketingcumProcessing Service Society Limited and another; 1999) 6 SCC 82.