NAGENDRA PANDEY Vs. URBAN IMPROVEMENT TRUST, BIKANER

JUDGEMENT

(1.) The present writ petition has been filed against the award dtd. 1/5/2012 passed by the Labour Court, Bikaner whereby the claim of the workman was rejected basically on the ground of delay.

(2.) Brief facts of the case are as under:-

(3.) Per contra it is the case of the respondent department that the services of the workman were not retrenched but he himself left the job on his own will. A specific objection by the respondent department was raised before the Labour Court pertaining to the delay of more than 20 years caused in raising the dispute by the workman.