SURESH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Aggrieved by judgment and order dtd. 6/9/2018 passed in C.W.J.C. No.18545 of 2016 passed by a learned Single Judge of this Hon'ble Court dismissing the writ petition, appellants/petitioners have preferred this LPA.

(3.) Appellants / petitioners had filed writ petition for quashing the Award dtd. 1/7/2016 passed by Presiding Officer, Labour Court, Chapra in Reference Case No.2 of 2010 whereby, he has decided the reference against the appellants/petitioners.