GHANSHYAM Vs. STATE OF H.P. & ORS.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the award passed by the learned Industrial Tribunal-cum-Labour Court (for short the 'Tribunal') on 12.10.2012. Facts, in brief, may be noticed.

(2.) The following reference was sent by the appropriate Government for adjudication to the learned Tribunal:-

(3.) The workman (petitioner herein) filed a claim petition stating therein that he had been engaged as daily waged Beldar in January, 2001 and he continued as such till February, 2006 and thereafter his services were illegally retrenched by the respondents while retaining junior person and, therefore, the retrenchment was illegal, arbitrary, discriminatory, unconstitutional and against the settled position of law as well as provisions contained in Sections 25-G , 25-F and 25-H of the Industrial Disputes Act, 1947 (for short the 'Act') and as such the same was liable to be quashed and set aside.