STATE OF HARYANA Vs. SUKHBIR SINGH

JUDGEMENT

(1.) CM-8567-CWP-2013 Permission to file photocopies of Annexure R-4 and R-5 and exemption from filing certified copies of Annexures R-4 to R-6 is granted.

(2.) CM-8568-CWP-2013 CM for disposal of the writ petition in the light of judgment passed in CWP No.310 of 2003 "State of Haryana Vs. Savitri Devi" decided on 27/4/2004 is allowed subject to all just exceptions for the reasons stated in the application as well as affidavit.

(3.) CWP-16769-2002 In the instant writ petition, petitioner has challenged the award passed by the Labour Court dtd. 25/2/2002 (Annexure P-6).