RAM NARAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been preferred by Appellant against the judgment and order dated 3rd March, 2011 passed by Division Bench of the High Court of Punjab and Haryana at Chandigarh in LPA No. 1301 of 2010. By the impugned judgment, the High Court observed as follows:

(2.) The Additional Labour Commissioner, Punjab after hearing the employer and the Union of Workmen granted permission to retrench the Appellant by order dated 27th August, 2000. The Additional Labour Commissioner in the said order observed as follows:

(3.) The Appellant challenged the said order before the learned Single Judge by filing CWP No. 10468/2000. The learned Single Judge dismissed the said writ petition by order dated 6th November, 2009 and the said order was affirmed by the Division Bench of the High Court.