BHAG SINGH Vs. PRESIDING JUDGE, LABOUR COURT

JUDGEMENT

(1.) Petitioner's claim petition was dismissed by the learned Labour Court-cum-Industrial Tribunal, Dharamshala vide award dtd. 19/9/2013. In view of reference having been answered against him, petitioner has instituted this writ petition.

(2.) Heard learned counsel for the parties and considered the case file.

(3.) Petitioner has grievance with respect to alleged fictional breaks granted to him during the year 2000 to July, 2010 by the respondents. Following reference in this regard was sent by the Appropriate Government under Sec. 10(1) of the Industrial Disputes Act for adjudication to the learned Labour Court-cum-Industrial Tribunal, Dharamshala:-