STATE OF UTTARANCHAL Vs. LABOUR COURT

JUDGEMENT

(1.) HEARD the learned Counsel for the parties at length.

(2.) WRIT Petition No. 756 of 2001 has been filed by the State for the issue of a writ order or direction in the nature of certiorari quashing the award dated 15.6.1995 passed by the Labour Court in favour of Sri Munna Singh Chauhan.

(3.) BRIEF facts giving rise to the present writ petition are that Sri Munna Singh Chauhan filed the claim petition before the Presiding Officer, Labour Court, Dehradun by which he has prayed for his reinstatement in the services of the State of Uttaranchal, Division Irrigation Department, Dakpathar.