HEM RAJ Vs. PRESIDING JUDGE

JUDGEMENT

(1.) By way of this petition, petitioner-workman has challenged award dated 18.12.2013, passed by the Presiding Judge, Industrial Tribunal-cum-Labour Court, Dharamshala, H.P. in Reference No. 242/2012, titled as Shri Hem Raj versus the Divisional Forest Officer, vide which, Reference made to the said Court by the appropriate Government stood answered against the workman.

(2.) Brief facts necessary for the adjudication of the present petition are that an Industrial Dispute was raised by the petitioner/workman purportedly with regard to alleged termination of his services w.e.f. June, 2009, by the Divisional Forest Officer, Forest Division, Mandi, without complying the provisions of the Industrial Disputes Act.

(3.) On the basis of Industrial Dispute so raised, the following Reference was made to the learned Labour Court by the appropriate Government for adjudication:-