TIRLOKI NATH Vs. DHARAM PAUL ARORA

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 19.9.2005 by which he has dismissed the writ petition.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner had filed the writ petition praying for quashing of the award of the Industrial Tribunal-III, Delhi dated 20.12.1995 annexure 'A' to the writ petition.