NAGIN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Letters Patent Appeal is preferred by the Appellant challenging the Order dtd. 21/11/2015 of the learned Single Judge in C.W.P. No.353 of 2011.

(2.) The said Writ Petition was filed by the Appellant challenging the Award dtd. 26/11/2007 of the Labour Court at Shimla.

(3.) A reference was made to the said Labour Court, which is in the following terms: