SHAKUNTALA Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) We have heard learned counsel appearing for the appellant.

(2.) The delay of 12 days in filing the Special Appeal has been sufficiently explained, and is accordingly condoned. The application under Section 5 of the Limitation Act is allowed and the matter was heard.

(3.) This Special Appeal is directed against the judgment dated 20.08.2014, passed by learned Single Judge, by which he refused to interfere with the order passed by the State Government in exercise of the power under Section 12(5) of the Industrial Disputes Act, 1947 (for short, the Act of 1947'), and declined to make reference on the ground that the workman has approached the State Government for reference after a long and inordinate delay of 23 years after her services were terminated.