MOHINDER SINGH Vs. ROPAR CENTRAL COOPERATIVE BANK LTD

JUDGEMENT

(1.) THIS order shall dispose of Letters Patent Appeal No. 68 and 73 of 1988 as both the appeals arise out of the order dated 11. 1. 1988 passed by learned Single Judge in CWP No. 3616 of 1985.

(2.) THIS appeal is against the judgment of learned Single Judge dated 11. 1. 1988 refusing to interfere with the award of the Labour Court dated 27. 5. 1985.

(3.) FEELING dissatisfied with the award of the Labour Court, the present appellant- petitioners assailed the same by filing a writ petition. Learned Single Judge, however, found no ground to vary or reverse the award of the Labour Court and consequently dismissed the writ petition.