Madhya Pradesh High Court
The State Of Madhya Pradesh vs Sobran Singh on 3 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WA-135-2017
(THE STATE OF MADHYA PRADESH Vs SOBRAN SINGH)
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Jabalpur, Dated : 03-11-2017
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Shri Amit Seth, Government Advocate for the appellants/State.
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Learned counsel for the appellants contends that though the
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Labour Court accepted that it was for the workman to prove that he
has worked for 240 days in a preceding year to his termination but
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still, without any evidence on behalf of the workman, a finding has
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been returned that the workman has worked from year 1982 to year
2006. No finding has been returned that in a preceding year, he has
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worked for 240 days. Further it is argued that the dispute was raised
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in 2014 i.e. after more than 8 years. Thus, the dispute suffers from
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delay and laches.
Admit.
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Issue notice to the respondent.
h In the meantime, operation of the Award passed by the Labour ig Court, Sagar shall remain stayed. H C.C. as per rules.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA) CHIEF JUSTICE JUDGE C Date: 2017.11.06 Digitally signed by CHRISTOPHER PHILIP DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482005, st=Madhya 03:03:59 -08'00' Pradesh, 2.5.4.20=8b08d804553df19ff5378dc648d203e10f08e120c9c20505ca205b5cf060dbf3, cn=CHRISTOPHER PHILIP Date: 2017.11.06 03:05:13 -08'00' H ig h C ou rt of M ad hy a Pr ad e sh