BAL KRISHAN SHARMA Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) Appellant Bal Krishan Sharma has filed the present appeal under Clause 10 of Letters Patent Appeal of Delhi High Court as applicable to the H.P. High Court against the judgment dtd. 7/11/2016 passed by the learned Single Judge in CWP No. 5057 of 2010.

(2.) By way of judgment dtd. 7/11/2016, the learned Single Judge has dismissed the writ petition of the appellant filed against the award dtd. 12/4/2010 passed by the Presiding Officer, Central Government Industrial Tribunal-cumLabour Court-1, Chandigarh.

(3.) The parties to the present appeal are hereinafter referred, in the same manner, in which, they were referred to by the learned writ Court.