JAI CHAND SHARMA Vs. VENUS REMEDIES LIMITED

JUDGEMENT

(1.) This writ petition is directed against the order dated 3.5.2017 passed by the learned Labour Court-cum-Industrial Tribunal, Shimla in Reference No. 105 of 2016 whereby the reference has been answered against the petitioner mainly on the ground that the petitioner had failed to appear before the Court and to lead evidence.

(2.) The following reference was sent by the appropriate authority to the Labour Court:

(3.) However, as observed earlier, the said reference was dismissed by according the following reasons: