HIMACHAL PRADESH TOURISM DEVELOPMENT CORPORATION EMPLOYEES UNION Vs. HIMACHAL PRADESH TOURISM DEVELOPMENT CORPORATION

JUDGEMENT

(1.) FOLLOWING order was passed on 13.09.2010:

(2.) ON 18.10.2010 further time was allowed to the learned Counsel for the Respondents to comply with the above order dated 13.09.2010 for today. Today the learned vice counsel appearing on behalf of the Respondents states at the bar that the information regarding the date of hearing in this matter fixed for 18.10.2010 was duly imparted by the Managing Director of the Respondent -Corporation to the Petitioner -Union through its General Secretary, Shri Pardeep Sharma. However, none has appeared on behalf of Petitioner No. 2.

(3.) IN the reply, the Respondent has taken the following stand vide para 3: