UNION OF INDIA Vs. ASSITANT LABOUR COMMISSIONER

JUDGEMENT

(1.) If a party sleeps over his right, the right not exercised for a long time is non-existent. The law of limitation revolves around the maxim "interest reipublicae ut sit finis litium" - the interest of the state requires that there should be an end to litigation. This rule of vigilance is founded on principle of public policy and its object is to induce a party to be prompt to exercise his right.

(2.) The controversy being intertwined in nature, instant batch of writ petitions is being disposed of by virtue of this common judgment.

(3.) Petitioner has invoked writ jurisdiction of this Court for the issuance of a Writ of Certiorari for quashment of order dtd. 31/12/2018, passed by respondent No.1. i.e. Assistant Labour Commissioner (Commissioner Employees Compensation Act, 1923), Kupwara (hereinafter referred to as "the authority below"), vide which applications filed by the private respondents for condonation of delay to file an application under Employees Compensation Act, 1923 ("the Act" for short),have been allowed without any lawful justification.