LAWS(HPH)-2019-7-175

EXECUTIVE ENGINEER Vs. SONKI RAM

Decided On July 26, 2019
EXECUTIVE ENGINEER Appellant
V/S
Sonki Ram Respondents

JUDGEMENT

(1.) Aggrieved against the award dated 28.02.2011, passed by the learned Presiding Judge, Industrial Tribunal-cum-Labour Court, Dharamshala, H.P, whereby, the action of the respondent in retiring the petitioner at the age of 58 years was quashed and set aside, the instant writ petition has been preferred by the State.

(2.) Reference was sent to the learned Court below on two counts:-

(3.) The undisputed factual matrix of the case is:-