VIPTA NAND Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) RULE . Rule made returnable forthwith by consent. Counsel for the respondents waives notice. As short question is involved, the petition is taken up for final disposal forthwith, by consent.

(3.) THE Labour Court, after considering all aspects of the matter, disposed of the reference and answered it in favour of petitioner. The operative order of the Labour Court reads thus: