MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has challenged the award passed by learned Presiding Judge, Labour Court-cum-Industrial Tribunal, Dharamshala, H.P., in Reference No.50/2013, titled as Shri Mohan Lal Versus The Executive Engineer, on 1/5/2014.

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) On the basis of the pleadings of the parties, learned Labour Court framed the following issues:-