KHUB SINGH Vs. HPSEBL

JUDGEMENT

(1.) By way of instant petition, petitioner has assailed office order Annexure P-6, whereby the appropriate authority has declined to refer the dispute under Sec. 10 of Industrial Disputes Act 1947 (for short 'the Act') on the ground that the claim of the petitioner was stale.

(2.) The case of the petitioner in nutshell is that he was engaged by respondent No.1 as daily waged worker in the year 1992 and his services were terminated in 1993. The petitioner for the first time had challenged his termination by approaching this Court in the year 2012 by filing CWP No. 7323 of 2012. A Division Bench of this Court disposed of the petition filed by the petitioner on 31/8/2012, in following terms:-

(3.) Having failed to secure employment from respondent No.1, petitioner again approached this Court by way of CWP No. 8301 of 2014 and a Division Bench of this Court disposed of the petition filed by petitioner along with other connected matters vide order dtd. 11/4/2016, in following terms:-