NARAIN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present petition has been filed praying to quash award dated 8.05.2006 (Annexure P-2) passed by the Labour Court Shimla, in Reference No. 83 of 2000 and to issue direction to respondents to engage petitioner forthwith at the same place where he was working prior to his illegal termination with consequential benefits including seniority, back wages and further promotions etc., with further prayer that any other order which is deemed fit and proper may also be passed in favour of the petitioner.

(2.) Reference under Industrial Disputes Act, 1947 (hereinafter refer to Act) was sent to Labour Court Shimla, for adjudication from the appropriate Government at the instance of 10 workmen's including present petitioner. The terms of reference were as under:-

(3.) Aforesaid Reference No. 83 of 2000 was decided against petitioners by the Labour Court after recording evidence and hearing parties.