Employees Provident Fund ... vs The Employer, And Another
2021 Latest Caselaw 4613 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                               AND
          THE HON'BLE SRI JUSTICE N. TUKARAMJI


        I.A.No.1 of 2021 In/and W.A.No.664 of 2021


COMMON JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



     The present writ appeal is arising out of the order

dated 14.02.2020 passed by the learned Single Judge in

W.P.No.3156 of 2020.

     The facts of the case reveal that the judgment was

delivered by the learned Single Judge on 14.02.2020 and

with a delay of 603 days, the writ appeal has been filed.

     Except for making a bald statement that on account

of COVID-19 pandemic, the writ appeal was not filed

within time, there is no explanation for the day-to-day

delay even after the lock down was lifted. There are no

minute details furnished by the appellant/Organisation.

Otherwise also, before the learned Single Judge, only an

interlocutory order of the Central Government Industrial

Tribunal was under challenge and the Tribunal is yet to

decide the matter on merits.

     The parties will have all possible grounds to argue

before the Central Government Industrial Tribunal,

where the main matter is pending.
                             2




     Resultantly, I.A.No.1 of 2021 is dismissed and the

writ appeal is rejected.

     Miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.




                                ___________________________
                                 SATISH CHANDRA SHARMA, CJ




                                ___________________________
                                      N. TUKARAMJI, J
27.12.2021

vs