NASEEB CHAND Vs. COMPONENT & EQUIPMENT LTD.

JUDGEMENT

(1.) As per report of the Registry, respondent No. 1 stands served. As no one has put in appearance on its behalf, said respondent is ordered to be proceeded against ex parte.

(2.) By way of this petition, petitioner has challenged the award passed by learned Presiding Judge, Industrial Tribunal-cum-Labour Court, Shimla, H.P. dated 11.01.2013, in Reference No. 16 of 2006, titled as Naseeb Chand vs. The Manager Component & Equipment Ltd.

(3.) Facts necessary for the adjudication of the present petition are that following Reference was made by the appropriate Government to the Industrial Tribunal-cum-Labour Court for adjudication:-