L.Narpathasingh vs The Presiding Officer on 19 October, 2016

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Madras High Court

L.Narpathasingh vs The Presiding Officer on 19 October, 2016

Bench: M.Govindaraj

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED : 19.10.2016  

CORAM   

THE HONOURABLE MR.JUSTICE M.GOVINDARAJ            


W.P.(MD) No.8790 of 2011  
and 
M.P.(MD) No.2 of 2011 
and 
W.M.P.(MD) No.14077 of 2016   


1.L.Narpathasingh 
2.Rathnasingh                                                           ... Petitioners

-vs-


1.The Presiding Officer
   Labour Court
   Tirunelveli

2.R.Kutralam                                                            ... Respondents

PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
for issuance of writ of certiorarified mandamus to call for the records
relating to the order passed in I.A.No.80 of 2010 in I.D.No.94 of 2005, dated
18.07.2011, on the file of the first respondent and quash the same and
further directing the first respondent to entertain the application to set
aside the ex parte award, dated 13.12.2009, passed in I.D.No.94 of 2005.

!For Petitioners        :       Mr.M.P.Senthil

^For Respondents        :       R1 ? Court
                        Mr.D.Saravanan for R2 

:ORDER

The writ petitioners filed an application, in I.A.No.80 of 2010, before the first respondent, to condone the delay of 89 days caused in filing application to set aside the ex parte award, dated 13.12.2009, passed in I.D.No.94 of 2005. The second respondent filed counter affidavit stating that there is no sufficient reason for condoning the delay. The first respondent, by the impugned order, dated 18.07.2011, dismissed the delay condonation petition. Aggrieved by the same, the petitioners have filed this writ petition.

2. Heard both sides.

3. Taking into consideration the facts and circumstances, this Court is of the view that the delay of 89 days caused in filing application to set aside the ex parte award shall be condoned on certain terms.

4. Accordingly, the application, in I.A.No.80 of 2010, filed by the petitioners is allowed and the delay of 89 days caused in filing application to set aside the ex parte award is condoned and the ex parte award, dated 13.12.2009, passed in I.D.No.94 of 2005, by the first respondent, is set aside, on conditon that the petitioners shall pay a sum of Rs.10,000/- (Rupees ten thousand only) towards cost to the learned counsel for the second respondent / workman, within a period of two weeks from today and produce the acknowledgment before the first respondent for the cost paid as stated above and the first respondent is directed to complete the proceedings, in I.D.No.94 of 2005, and pass orders on merits and in accordance with law, within a period of four months thereafter.

5. The writ petition is disposed of with the above directions. No costs. Consequently, connected miscellaneous petitions are closed.

To:

The Presiding Officer, Labour Court, Tirunelveli..

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