Rajasthan High Court - Jodhpur
Amar Dan & Anr vs Judge, Labour Court Udaipur & Anr on 25 November, 2011
Author: Vineet Kothari
Bench: Vineet Kothari
S.B.C.W.P. No.11270/2010 - Amar Dan & Anr. Vs. Judge, Labour Court, Udaipur & Anr.
Order dtd: 25/11/2011
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. Civil Writ Petition No.11270/2010 Amar Dan & Anr. Vs. Judge, Labour Court, Udaipur & Anr.
Date of Order ::: 25th November 2011
PRESENT
HON'BLE DR. JUSTICE VINEET KOTHARI
Mr. Sanjeet Purohit, for the petitioner.
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1. By the impugned award dated 16.10.2001, the claim of the workmen was rejected by the learned Industrial Tribunal, Udaipur finding that the workmen had not worked for more than 240 days in the preceding calender year and, therefore, there was no violation of provisions of Section 25-F of the Industrial Disputes Act, 1947. The present writ petition has been filed on 30.01.2009.
2. There is considerable delay in filing the writ petition as well as the findings of the facts returned by the learned Industrial Tribunal are not found to be perverse and, therefore, same require no interference by this Court.
3. Accordingly, the present writ petition is found to be devoid of merit and same is hereby dismissed. No costs. Copy of this order be sent to the respondents forthwith.
(DR. VINEET KOTHARI), J.
DJ/-
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