- (1.) This Letters Patent Appeal has been filed by the workman against the order dated 16.07.2012 passed by the learned Single Judge, whereby the writ petition (CWP No.13054 of 2012) filed by the appellant challenging the award of the Industrial Tribunal answering the reference against the workman, has been dismissed.
(2.) After hearing the learned counsel for the appellant and going through the impugned order passed by the learned Single Judge as well as the award of the Industrial Tribunal, we do not find any merit in this appeal.
(3.) In this case, the appellant-workman had approached the Presiding Officer, Industrial Tribunal, Amritsar by filing an application under Section 33-C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') for payment of his arrears of salary and other dues.;