STATE OF H P Vs. LAJJA DEVI

JUDGEMENT

(1.) The petitioner-State being aggrieved and dis-satisfied with the award dated 31.3.2009 passed by Labour Court-cumIndustrial Tribunal, Dharamshala, H.P. (for short 'Labour Court') preferred the present writ petition under Article 226/227 of the Constitution of India and has prayed for following relief(s):-

(2.) Key facts, as emerged from the record, necessary for the adjudication of the present case are that the respondentworkman was engaged as daily waged Beldar in 1998 in Dharampur Division and as such she continued to work till 7th July, 2005.

(3.) Thereafter, authority specified by the Government (Chief Engineer, HPPWD (B&R) Central Zone, Mandi) vide letter dated 17.6.2005, exercising the powers of Specified Authority conferred on him vide Government Notification No.Sharm(A) 4- 1/2005 dated 14.2.2005, accorded the permission for retrenchment of workmen specified in the application for permission dated 18.4.2005 for 997 Beldars, 35 Nos.Masons, 55 Nos. Blacksmiths on the principle of 'First come Last Go'.