STATE OF HARYANA Vs. KRISHAN KUMAR

JUDGEMENT

(1.) We have heard learned counsel for the petitioner at some length.

(2.) Learned counsel appearing for the State contends that the impugned award dated 15.11.2000 passed by the learned Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat is vitiated on the ground that forged muster rolls were produced by the witness of the department in collusion with the workman.

(3.) This contention is self-destructive. No such plea was ever raised before the Labour Court so as to enable it to look into the matter from a different point of view. Even after the award was passed and before the same could be published and made enforceable, no application for review was filed.