EXECUTIVE ENGINEER Vs. KARTAR SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal is filed against the Judgment and Order of the High Court of Punjab and Haryana in CWP No. 8127 of 2007, by which the writ petition was dismissed which was filed against an award passed by the Labour Court, Rohtak directing the reinstatement of the respondent in service and payment of back wages to the extent of 50 per cent.