MOHINDER PRAKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) A Challenge has been laid through the present petition to the award dated 30.6.2006 passed by the H.P. Industrial Tribunal -cum -Labour Court. Dharamshala, District Kangra, H.P. in reference No. 381/2002.

(2.) The brief facts necessary for the adjudication of this petition are that after the conciliation proceedings failed, the State Government had made the following referenced to the Labour Court, Dharamshala: "Whether the termination of service of Sh. Mohinder Prakash S/O Sh. Uttam Chand daily wages beldar by the Conservator of Forest Circle, Dharamshala, District Kangra,

(2.) The Divisional Forest Officer, Forest Division, Nurpur Distt. Kangra, H.P. w.e.f. year, 1992 without complying the provisions of the Industrial Disputes Act, 1947 is proper and justified? If not, what relief of back wages, seniority, service benefits and amount of compensation the aggrieved workman is entitled to?