R. K. Agrawal, J. - (1.) Leave granted.
(2.) The present appeal has been filed against the impugned judgment and order dated 18.11.2014 passed by the Division Bench of the High Court of Himachal Pradesh at Shimla in LPA No. 209 of 2011 whereby the High Court dismissed the appeal filed by the appellant herein against the judgment and order dated 07.07.2010 passed by learned single Judge in CWP No. 3761 of 2009.
(3.) Brief Facts:- (a) Mohd. Ali-the appellant herein was engaged as Casual Labourer in the Agriculture Seed Multiplication Farm Bhagni, Dist. Sirmor, Himachal Pradesh on Muster roll basis during the year 1980. He worked as such till the year 1991 under different work schemes i.e., Rabi and Kharif and completed 240 days in a calendar year during the years 1980, 1981, 1982 and 1986 to 1989. (b) It is the case of the respondents that during the period of engagement, the appellant had worked as follows:- JUDGEMENT_60_LAWS(SC)4_2018_1.html It is further the case of the respondents that thereafter he abandoned the work without informing the Incharge Seed Multiplication Farm Bhagani and never returned to work. (c) In the year 2005, the appellant herein made a representation to the State Government for making Reference under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'). In pursuance of the Representation made by the appellant herein, the State Government made a Reference being No. 9 of 2005 to the Industrial Tribunal-cum-Labour Court, Shimla. (d) Learned Presiding Judge, gave the Award dated 23.04.2009 in favour of the appellant herein and directed the respondent-State to reinstate the appellant in service with seniority and continuity while denying the back wages. (e) Being aggrieved, respondent-State filed a writ petition being CWP No. 3761 of 2009 before the High Court at Shimla. Learned single Judge of the High Court, by judgment and order dated 07.07.2010, allowed the said writ petition and set aside the Award dated 23.04.2009. (f) Being aggrieved by the order passed by learned single Judge, the appellant preferred a Letters Patent Appeal before the High Court. The Division Bench of the High Couort, vide judgment and order dated 18.11.2014 dismissed the Letters Patent Appeal while upholding the decision of learned single Judge. (g) Aggrieved by the judgment and order passed by the Division Bench of the High Court, the appellant has preferred this appeal by way of special leave before this Court.;