JAGDISH CHAND Vs. HPSEB LIMITED

JUDGEMENT

(1.) PETITIONER has filed the instant petition, praying for the following relief:-

(2.) THERE is a chequered history which has led the petitioner to file the instant petition. Petitioner was engaged as Beldar/T-Mate with the respondents on 26.9.1986. Respondents allegedly illegally terminated his services some time in the year 1990. Hence, he invoked the provisions of the Industrial Disputes Act, 1947 and reference No.163/2003 arising from such proceedings was decided by the Presiding Judge, H.P. Labour Court, Shimla in terms of award dated

(3.) THE matter, however, did not rest there. The respondent/HPSEB preferred an appeal against the said judgment, which was registered as LPA No.355 of 2010. The same was disposed of with the following observations:-