STATE OF CHHATTISGARH Vs. KARISHNA KUMAR KASHYAP

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The only issue in these cases is, whether the learned Single Judge of the High Court was justified in making the classification while interfering with the award passed by the Labour Court, between those who had ten years of service and those with less than ten years of service.