AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present Petition has been filed on behalf of four Petitioners. At the very outset, it is submitted by learned Senior Counsel for the Petitioners that the instant Petition is only being pursued on behalf of Petitioners Nos.1 to 3. Petitioner No.4 has given up his claims as were set up by him in the present Petition.

(2.) The instant Petition has been filed for the grant of following substantive reliefs:

(3.) Learned Senior Counsel for the Petitioners have given up reliefs No.ii & iii. Relief No.iii has been given up on account of the fact that an appropriate application under Sec. 33-C-2 of the Industrial Disputes Act, has been preferred by the Petitioners with respect to relief No.iii before the Labour Court, Shimla, details whereof have been given by Respondent No.4 in C.M.P. No.615 of 2023.