M C D Vs. NARAIN DASS

JUDGEMENT

(1.) Admit

(2.) At the request of the learned counsel for the parties, the appeal is taken up for final disposal.

(3.) The origination of the dispute is a reference made at the request of the respondent workman in respect of the scale of pay at which he was regularised. The reference resulted in the award of the Tribunal dated 2.2.2002 whereby the workman succeeded. The award was an ex-parte award.