SATISH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned. In the instant special appeal the appellant has assailed the order dated May 10, 2000 of the learned single Judge whereby the writ petition of the appellant seeking reference of the dispute in regard to termination of his services was dismissed.

(2.) We have reflected over the submissions and scanned the record.

(3.) It appears that the appellant had worked with the respondent No.2 from November 28, 1986 till July 30, 1987 and the dispute was raised on November 10, 1998 before the Conciliation Officer. The respondent No. 1 vide order dated January 1, 2000 refused to refer the dispute on the ground that it was raised after a period of 11 years without any justification of long delay. The learned single Judge was also of the view that asking the Government to refer the dispute after more than 13 years, the adjudication of which may take further long years, will only add to the miseries not only to the petitioner but to his family as well and in view of this observation, the reference was declined.