SANSAR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner/workman has assailed the award passed by the learned Labour Court-cum-Industrial Tribunal, Dharamshala in Reference No. 421/2009, dated 02.06.2012, vide which, learned Labour Court has dismissed the Reference Petition/Claim Petition as not maintainable, on the ground that the petitioner was not retrenched from service in the year 2005, as claimed by him.

(2.) Feeling aggrieved, petitioner/workman has challenged the award so passed by the learned Labour Court-cum-Industrial Tribunal, inter alia, on the ground that the learned Labour Court could not have had dismissed the Reference by holding that the same was not maintainable and the learned Labour Court was duty bound to have had answered the Reference.

(3.) I have heard the learned counsel for the parties and also gone through the records of the case.