MANSA RAM Vs. H P STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner is aggrieved by the award dated 2nd June, 2010, passed by the Presiding Judge, H.P. Industrial Tribunal-cum-Labour Court, Shimla, in Reference No. 103 of 2007, whereby he rejected the claim of the petitioner.

(2.) Mr. Vinod Thakur, learned counsel appearing for the respondents, submits that he does not want to file any reply to the petition.

(3.) The main grievance of the petitioner is that the case was fixed for evidence of the petitioner on 02.06.2010, but the counsel for the petitioner wrongly noted the date as 02.07.2010 and the matter was decided in the absence of the counsel for the petitioner on 02.06.2010, treating it as a case of no evidence.