ASIA RESORTS LTD Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) THIS petition has been filed against the award dated 27.4.2004 announced by the Presiding Judge, H.P. Labour Court, Shimla in reference No.171 of 2000.

(2.) THE State Government had made the following reference for adjudication to the Labour Court:-

(3.) THE learned Labour Court had answered the reference partly in favour of respondent No.3-workman to the following effect:-