LAWS(HPH)-2016-7-341

MOHAN LAL Vs. DIVISIONAL FOREST OFFICER, CHAMBA

Decided On July 28, 2016
MOHAN LAL Appellant
V/S
Divisional Forest Officer, Chamba Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment, dated 15th May, 2015, made by the Writ Court in CWP No. 3396 of 2014, titled as Mohan Lal versus Divisional Forest Officer, Chamba, whereby the writ petition filed by the appellantwrit petitioner came to be dismissed (for short "the impugned judgment").

(2.) The Subject Matter Of The Writ Petition Was Award, dated 13th November, 2013, made by the Labour Court, Dharamshala, while answering Reference No. 207/2012.

(3.) The Labour Court Has Examined The Facts As Well as law applicable and dismissed the reference. The Writ Court has also held that the Labour Court has marshalled out and thrashed the facts in its right perspective and no interference is required.