PRAKASH CHAND Vs. HPSEB

JUDGEMENT

(1.) THE petitioner has challenged the award passed by the Presiding Judge, Labour Court-cum-Industrial Tribunal Dharamshala, H.P. (Camp at Mandi), dated 20.1.2009.

(2.) BRIEFLY stated, the facts of the case are that the petitioner was engaged as Beldar on daily wage basis on 28.11.1994 in H.P.S.E.B. (Electrical) Division, Sarkaghat and he continued working till 20.6.2000. His services were terminated and a Reference was made to the learned Labour Court, who vide its award dated 20.1.2009 Annexure P-7, dismissed the claim of the petitioner. The petitioner 1 Whether reporters of Local Papers may be allowed to see the judgment? has challenged the said award passed by the learned Labour Court on many grounds.

(3.) IN view of the above, the petition stands disposed of so also the pending miscellaneous application(s), if any.