NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.18012-18013 OF 2017 [@ SPECIAL LEAVE PETITION (C) NOS.30103-30104 OF 2017

@ DIARY NO.7296/2015]

DALER KHAN & ORS.                          APPELLANT(S)                                 VERSUS

STATE OF HIMACHAL PRADESH & ORS. RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. Heard  the  learned  counsel  appearing  for Respondent No.1/State of Himachal Pradesh. 3. This is a case where the appellants could not succeed before the High Court for reference to the Labour  Court  on  the  ground  of  delay.   In  similar matters, this Court had taken note of the ground for the delay and after finding  that in several other similar  matters  reference  had  already  been  made, directed the State to make a reference. 4. We are informed that pursuant to such judgment dated  26.09.2016  rendered  in  C.A.  No.9714/2016  and connected cases, the Labour Court has considered the reference. 5. Therefore,  these  appeals  are  allowed  with  a direction to Respondent No.1 that the cases of the appellants  shall  also  be  considered  for  reference, ignoring the objection in the matter of delay. 6. Needful be done within two months from the date of production of a copy of this judgment.

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; NOVEMBER 06, 2017.

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