HARYANA STATE Vs. PARTAP SINGH

JUDGEMENT

(1.) THIS writ petition has been filed by the employer challenging the award of the Labour Court dated 4.8.2000, copy Annexure P/12 vide which respondent No. 1 was ordered to be reinstated in service with 50% back wages.

(2.) AFTER hearing the learned counsel for the petitioner, we find that this writ petition is without merit.

(3.) PETITION dismissed.