HPSEB AND ORS. Vs. SUMITRA DEVI

JUDGEMENT

(1.) THE issue raised in this Letter Patent Appeal pertains to the payment of bonus under the Appellant -Board. The similar issue has been considered by this Court leading to the judgment in CWP No. 546 of 1993 with connected matters titled HPSEB and Ors. v. Presiding Officer, Labour Court and Ors. decided on 6.4.2010. The text of the judgment reads as follows:

(2.) JURISDICTION of the Labour Court to decide the matter; and