SUMEET KUMAR Vs. MUNICIPAL COUNCIL, NURPUR

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of this petition are that the petitioner, who was engaged as a workman by the respondent-Council, raised an industrial dispute feeling aggrieved by his termination and the appropriate Government made a Reference to learned Labour Court, which reads as under:-

(3.) This Award was challenged by the Municipal Council, Nurpur, by way of CWP No.5342 of 2011, titled as Municipal Council, Nurpur, through Executive Officer, Nurpur, Kangra (HP) Versus Shri Sumeet Kumar, before this Court and in terms of order dtd. 12/1/2012 (Annexure P-3), Hon'ble Coordinate Bench of this Court was pleased to allow the writ petition by returning the following findings:-