RAJ MAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP No. 6104 of 2014

(2.) APPLICATION is allowed and disposed of accordingly. With the consent of the learned counsel for the parties, petition is heard today itself.

(3.) THE short grievance of the petitioner is that the benefit flowing out of the Award in Reference No. 110 of 2006 dated 2.11.2010 on the file of the Industrial Tribunal -cum -Labour Court, Dharamshala, H.P. has not been granted to him. The operative portion of the award at paragraph -16 reads as follows: -