SUSHILA KUMARI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) A challenge has been laid by way of this petition to the award passed by the H.P. Labour Court, Shimla on 18.5.2004 in Reference No.119 of 2000.

(2.) THE brief facts necessary for the adjudication of this petition are that the State Government had made the following reference to the H.P. Labour Court, Shimla:

(3.) MR .Anand Sharma, learned counsel appearing for the petitioner had strenuously argued that the Labour Court had not correctly appreciated the evidence led before it and thus the award is not sustainable in the eyes of law. The learned Advocate General had supported the award dated 18.5.2004. I have heard the learned counsel for the parties and have also gone through the record of the case carefully.