EXECUTIVE ENGINEER ELECTRICAL DIVISION Vs. PARTAP CHAND

JUDGEMENT

(1.) The learned Presiding Judge, Labour Court? cum-?Industrial Tribunal, Kangra at Dharamshala (HP), meted an adjudication, vis-?a-?vis, the workman/respondent herein (for short " the workman"), upon, the hereinafter extracted reference:-?

(2.) Under the impugned award, the learned Labour Court-?cum-?Industrial Tribunal, had ordered for reinstatement of the workman, in service, and, it also ordered qua the workman becoming entitled, to, seniority and continuity in service, from, the date of demand notice i.e 17.12.2012. However, relief of back wages became denied to him.

(3.) The workman has, not, through instituting a writ petition before this Court, made a challenge, vis-?a-?vis, denial of back wages, qua him, hence in the impugned award, and, thereupon, the, afore denial(s), to him, acquire conclusivity.