EXECUTIVE ENGINEER HPSEB AND ANOTHER Vs. SURINDER SINGH

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order dated 27.2.2013, made by the learned Single Judge of this Court in CWP No. 1965 of 2009 titled Surinder Singh versus The Executive Engineer HPSEB and another, whereby the writ petition filed by the writ petitioner came to be allowed and the award made by the learned Presiding Judge, Industrial Tribunal-cum-Labour Court, Shimla came to be set aside, for short "the impugned judgment", on the grounds taken in the memo of appeal.

(2.) We have examined the writ record and have gone through the impugned judgment.

(3.) It appears that the Writ Court has scanned the record and came to the conclusion that the learned Labour Court has not appreciated the evidence in its right perspective. Thus, has fallen in an error in scanning the evidence. The learned Writ court has made the discussion in paras 6 to 8, as per the record.