EXECUTIVE ENGINEER, HP PWD Vs. VIPTA NAND

JUDGEMENT

(1.) THIS petition is directed against the award passed by H.P. Labour Court, Shimla on 15.7.2003 in Reference No.240 of 2002.

(2.) THE brief facts necessary for the adjudication of this petition are that the reference was made by the State Government to the Labour Court to the following effect:

(3.) MR .M.S.Chandel, learned Advocate General had submitted that the reference was not maintainable. He had also stated that the workman had contested election for the post of Pradhan and was elected President with effect from 5.1.1996 to 1.1.1999 and it was a case of abandonment. Mr.Neel Kamal Sood, learned counsel for the respondent, has supported the award dated 15.7.2003.