H.R.T.C. Vs. SURESH KUMAR

JUDGEMENT

(1.) THIS judgment is being dictated in open Court in presence of the learned counsel for the parties.

(2.) PETITIONER has assailed the award dated 18th August, 2005 passed by the H. P. Industrial Tribunal-cum-Labour Court, Shimla, in Reference No. 77 of 1998.

(3.) ON a dispute raised by the petitioner, reference dated 14th July, 1998 was made under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') to the Tribunal, which was decided vide Award dated 18th August, 2005.