STATE OF RAJASTHAN Vs SHANKAR LAL
Case number: SLP(C) No.-019550-019550 / 2007
Diary number: 19899 / 2007
Advocates: MILIND KUMAR Vs
AJAY CHOUDHARY
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NON REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Special Leave Petition (C) No. 19550 of 2007
State of Rajasthan ...Petitioner
Versus
Shankar Lal ...Respondent
ORDER
1. This Special Leave Petition is directed against an order
passed by a Division Bench of the High Court of
Judicature for Rajasthan at Jaipur Bench, Jaipur
rejecting the application for restoration filed at the
instance of the petitioner on the ground that the
petitioner had failed to show any sufficient cause for
condoning the delay in filing the writ appeal.
2. The respondent raised a dispute regarding his
termination before a Conciliation Officer at Rajasthan by
application dated 13th of September, 1998. The dispute
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was referred to the Labour Court for consideration. The
Labour Court, by its order dated 26th of June, 2000,
directed reinstatement of the respondent No. 1 but not
granted back wages from 30th of May, 1983 to 13th of
September, 1993, but granted 30% back wages from 13th
of September, 1993.
3. Feeling aggrieved by the order of the Labour Court, the
petitioner filed a writ petition before the Division Bench
of the High Court of Rajasthan. The Division Bench of
the High Court, by an order dated 18th of October, 2004,
directed the petitioner to remove the defects in filing the
appeal within one week from that date, failing which, the
appeal shall stand dismissed. Admittedly, the defects
were not removed by the petitioner and accordingly, the
special appeal stood dismissed.
4. For restoration of the writ appeal, the application was
filed by the petitioner along with an application for
condonation of delay and the High Court, by the
impugned order, rejected the same.
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5. We have heard the learned counsel for the parties and
examined the impugned order as well as the application
for restoration and the cause shown by the petitioner for
not complying with the directions of the High Court,
which directed him to remove the defects indicated in the
order dated 18th of October, 2004 and also the
application for condonation of delay in filing the same.
6. Considering the fact that the poor workman, for not fault
of his, could not get the fruit of the contested award
passed in his favour and, in our view, the reasons given
for restoration of the appeal were not satisfactory and
considering the findings made in the impugned order
that the State-appellant had unnecessary dragged the
matter, we are of the view that the impugned order,
holding that no sufficient cause was shown for
restoration of the appeal, cannot be disturbed and
therefore, we do not find any ground to interfere with the
same.
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7. Accordingly, this Special Leave Petition is dismissed.
There will be no order as to costs.
.........................J. [Tarun Chatterjee]
New Delhi; .........................J. April 15, 2009. [H.L.Dattu ]