JANKI DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this Writ Petition, the petitioner/workman has assailed award dtd. 17/7/2019 (Annexure P-3), passed by the Court of learned Presiding Judge, Labour Court-cum- Industrial Tribunal, Kangra at Dharamshala, H.P., (Camp at Mandi), in Reference No.83 of 2015, titled Shri Janki Dass Versus the Director, Rural Development Department, Himachal Pradesh, Shimla-9.

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

(3.) This Reference was decided by the learned Labour Court in terms of award dtd. 24/7/2010, appended with the petition as Annexure P-1, in the following terms:-