HPSEB Vs. PRATAP CHAND

JUDGEMENT

(1.) CHALLENGE is on Annexure P -3, award dated 29.11.2006, passed by the Industrial Tribunal -cum -Labour Court, Dharamshala. Similar cases have been decided by this Court by vacating the direction for back wages in the award. We may extract the operative portion of one such judgment in CWP No. 6375 of 2010, which reads as follows:

(2.) THIS Writ Petition is also disposed of in terms of the judgment as extracted above.