GURCHARAN SINGH Vs. THE SENIOR EXECUTIVE ENGINEER, HPSEB

JUDGEMENT

(1.) THIS petition is directed against the award of the learned Presiding Judge, H.P. Industrial Tribunal -cum -Labour Court, Shimla dated 7.7.2010 whereby he rejected the claim of the Petitioner.

(2.) THE undisputed facts are that the Petitioner was engaged as a daily -waged beldar with the Respondent Board in the year 1993. His services were terminated on 20.8.1999 and thereafter the Petitioner filed an O.A. No. 12 of 2000 which was allowed by the Tribunal on 5th October, 2001. The operative portion of the order reads as follows:

(3.) THE Petitioner sought reference to the Labour Court for declaring his termination illegal and the following reference was sent for adjudication to the Labour Court: