HEM SINGH KUSHWAH Vs. GOVT. OF INDIA

JUDGEMENT

(1.) By this writ petition under Article 227 of the Constitution of India challenge is made to the award passed by the Central Government Industrial Tribunal Cum Labour Court dated 19/6/2014.

(2.) Following reference was made to the Tribunal by the Central Government in exercise of power under Section 10 of the Industrial Disputes Act, 1947:-

(3.) The Tribunal after allowing the workman to file statement of claim and to non-applicant the written statement, framed three issues: