H.R.PANWAR,J. - (1.) By the instant writ petition, petitioner seeks setting aside the impugned Award dated 21-5-2001 (Annex. 21) and directing respondents to declare the petitioner as Typist/clerk with all consequential benefits.
(2.) On reference having been made, petitioner filed a claim petition before the Labour Court stating therein that he was appointed as daily rated typist, on 22-9-1987 and had been discharging the duties of typist but neither he has been regularised on the post of Typist nor he has been granted the salary of the post of typist. Respondents filed reply before the Labour Court controverting the stand taken by the petitioner. The Labour Court after appreciating the facts of the case law on the point and evidence on record, dismissed the claim petition. Hence this writ petition.
(3.) I have heard learned counsel for the parties and perused the record of the case as well as the impugned award.;