EXECUTIVE ENGINEER Vs. MACHLU RAM

JUDGEMENT

(1.) THIS petition is filed against the award date 5.11.2004 passed by the Presiding Judge, Labour Court-cum-Industrial Tribunal, Dharamshala, H.P.

(2.) THE brief facts necessary for adjudication of this petition are that the Labour Commissioner has made the following reference to the Labour Court-cum-Industrial Tribunal, Dharamshala on 24th August, 2001:-

(3.) MR . Advocate General has strenuously urged before this Court that it was a case of abandonment and the findings recorded by the Labour Court-cum-Industrial Tribunal being contrary are not sustainable. Mr. Rahul Mahajan appearing on behalf of the workman has supported the award dated 5.11.2004.