STATE OF H.P. Vs. MANI RAM

JUDGEMENT

(1.) A challenge has been laid to the award passed by the Labour Court-cum-Industrial Tribunal, Dharamshala in reference No.97/2003.

(2.) THE brief facts necessary for the adjudication of this petition are that the State Government had made the following reference to the Labour Court-cum-Industrial Tribunal, Dharamshala:

(3.) LEARNED Advocate General had strenuously contended that the award dated 21.10.2005 is not sustainable in the eyes of law.