LAWS(DLH)-2012-7-243

VIJAY MOHAN Vs. PRESIDING OFFICER

Decided On July 11, 2012
VIJAY MOHAN Appellant
V/S
PRESIDING OFFICER Respondents

JUDGEMENT

(1.) THE petition impugns the award dated 20.05.1997 of the Industrial Adjudicator on the following reference:

(2.) I am of the opinion that the Industrial Adjudicator has given cogent reasons for the relief granted and which do not call for any interference.