MAN SINGH Vs. HFCL LIMITED

JUDGEMENT

(1.) CMP No. 310 of 2025 By way of this application, a prayer has been made to bring on record the legal representatives of sole petitioner namely Mr. Man Singh, who have stated to be died on 15/11/2024.

(2.) As there is no opposition to the application, the same is allowed, as prayed for. Legal representatives mentioned in paragraph No.2 of the application, are impleaded as petitioners No.1(a) and 1(b), in place of Mr. Man Singh. Application stands disposed of.

(3.) By way of this writ petition, the original petitioner, namely Mr. Man Singh, has challenged the award dtd. 1/11/2022, passed by learned Presiding Judge, Labour Court, Shimla, in application 81 of 2020, titled as Man Singh vs. HFCL Limited, in terms whereof, though the complaint filed by the petitioner under Sec. 33-A of the Industrial Disputes Act was allowed by the learned Labour Court but by erroneously holding that there was loss of confidence between the employer and the employee, learned Labour Court rather than ordering reinstatement of the petitioner, ordered payment of lump sum compensation of Rs.5.6 Lac in lieu of reinstatement, back wages and other consequential service benefits.