KASHMIR SINGH Vs. HPSEB

JUDGEMENT

(1.) A challenge has been laid by the petitioner -workman to the award passed by the Labour Court -cum -Tribunal, Dharamshala District Kangra, H.P. (Camp at Mandi) on 19.3.2007 in Reference No. 703/2005. The State Government has made the following reference to the Labour Court -cum -Industrial Tribunal: Whether the termination of services of Shri Kashmir Singh son of Shri Chamaru Ram workman by the Executive Engineer, HPSEB, (Electrical) Division, Mandi, H.P. w.e.f. 18.2.2000 without complying with the provisions of the Industrial Disputes Act, 1947 is proper and justified? If, not, to what relief of consequential service benefits including reinstatement, seniority, back wages and amount of compensation the above aggrieved workman is entitled?

(2.) IN sequel to the reference made by the State Government the workman has filed his statement of claim before the Labour Court -cum -Industrial Tribunal to which the employer had filed reply. The Labour Court answered the reference in negative on 19.3.2007.

(3.) I have heard the learned Counsel for the parties and have also gone through the record carefully.