CHAMAN LAL Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By way of this writ petition, the petitioner is assailing the Award dtd. 30/6/2008, passed by the learned Labour Court in Reference no. 10 of 1996, titled as Shri Chaman Lal Vs. Himachal Pradesh State Electricity Board and others (Annexure P-10), in terms whereof, the Reference made by the appropriate Government to the learned Labour Court was answered by the learned Labour Court by rejecting the case.

(2.) Brief facts necessary for the adjudication of this petition are that the following Reference was made by the appropriate Government to the learned Labour Court:-

(3.) The claim put-forth by the workman before the learned Labour Court was that he was appointed as a Beldar on 12/6/1989 with Himachal Pradesh State Electricity Board (HPSEB), but was assigned duties with Nathpa Jhakri Construction Division No.7. He worked as such till the month of October, 1990, when his services were terminated by informing him that he would be assigned duties later on.