JASMER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the workman, aggrieved by the impugned judgment and order of the Punjab and Haryana High Court in L.P.A. No. 2245 of 2011 (O & M) dated 19.09.2013 affirming the judgment and order of the learned Single Judge dated 7.04.2010 passed in C.W.P. No. 9532 of 2001 by which Award dated 27.07.2000 of the Industrial Tribunal-cum-Labour Court, Panipat, in Reference No. 205 of 1997 is set aside, raising certain questions of law and urging various legal grounds in support of the same.

(3.) In nutshell, facts are stated for the purpose of finding out whether the impugned judgment and order of the Division Bench warrants interference by this Court in this appeal.