STATE OF H.P. AND ORS. Vs. SANT RAM

JUDGEMENT

(1.) THIS petition is instituted against the award made by the learned Presiding Judge, H.P. Industrial Tribunal -cum -Labour Court in reference No. 65 of 2009 dated 23.8.2014.

(2.) KEY facts, necessary for the adjudication of this petition are that the respondent -workman (hereinafter referred to as the workman) was engaged in the month of May 1996. He was retrenched on 29.6.2000. He raised the industrial dispute. The reference No. 65 of 2009 was made to the learned H.P. Industrial Tribunal -cum -Labour Court. The reference was decided in favour of the workman on 25.2.2012. Thereafter, the same was challenged before this Court. The matter was remanded on the question of limitation. The learned H.P. Industrial Tribunal -cum -Labour Court, again decided issue No. 3 in negative vide award dated 23.8.2014.

(3.) MR . Ashok Chaudhary, learned Addl. Advocate General, has vehemently argued that the reference was made belatedly and thus the same could not be adjudicated upon.