CHAUDHARY SARWAN KUMAR Vs. BIHARI LAL

JUDGEMENT

(1.) Despite repeated calls, none has put in appearance on behalf of the respondent. Accordingly, the respondent is proceeded against ex parte. By way of this Writ Petition, the petitioner has challenged the award, dtd. 16/11/2016, passed by the learned Presiding Judge, Labour Court-Cum-Industrial Tribunal, Kangra at Dharamshala, H.P., in Reference No.284 of 2015, titled as Shri Bihari Lal Versus The Registrar, C.S.K. H.P. Krishi Vishva Vidyalaya, Palampur, District Kangra, H.P.

(2.) Brief facts necessary for the adjudication of the present petition are that in an industrial dispute which was raised by the respondent/workman, the following reference was made by the appropriate Government to the learned Labour Court for adjudication:-

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