DEEPA RAM Vs. STATE OF H P

JUDGEMENT

(1.) This writ petition is taken up at the joint request of learned counsel for the parties and also keeping in view the limited controversy involved in it.

(2.) Petitioner has challenged order dated February 24, 2003, Annexure P-1, passed by respondent No. 2. By means of impugned order, reference of dispute between the petitioner and Himachal Pradesh Public Works Department, Division Shillai, District Sirmaur, has been declined on the ground that the dispute was raised after 12 years without giving any proper justification of delay.

(3.) Facts m this case are by and large admitted. These are as under: Petitioner was working as a daily-rated workman since 1984. According to him, his services were terminated in the year 1990, without following the principles of either natural justice or the Industrial Disputes Act. He therefore, right from beginning was approaching the office of PWD at Shillai for his re-engagement, but despite assurance that he will be re-engaged, nothing was done.