High Court of H.P.IN THE HIGH COURT OF HIMACHAL PRADESH,  

SHIMLA

    CWP No.1747 of 2016

Date of Decision: 24.10.2019

Himachal Pradesh State Electricity Board Ltd. & Anr.

    …….Petitioners

Versus 

Sanjay Kumar                                                    … Respondent

Coram:

Hon’ble Mr. Justice Sandeep Sharma, Judge.

Whether approved for reporting? 

1

 Yes.

For the Petitioners    :  Mr. Vikrant Thakur, Advocate

For the Respondent:  Mr. Rahul Mahajan, Advocate

____________________________________________________

Sandeep Sharma, Judge  (oral):

Instant petition filed under Article 226 of the 

Constitution of India, is directed against the award dated 

7.10.2015, passed by the Presiding Judge, Labour Court­

cum­   Industrial   Tribunal,   Kangra   at   Dharamshala, 

Himachal Pradesh, in Ref. No.196 of 2012, whereby  learned 

Tribunal below partly allowed the reference made to it by 

the   appropriate Government   and held   the respondent 

1

Whether the reporters of the local papers may be allowed to see the judgment?

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.2

(hereinafter referred to as the ‘workman’)  entitled for 

reinstatement alongwith seniority and continuity in service 

from the date of his illegal termination except back wages. 

2. Before   adverting   to   the   factual  matrix   of   the 

case, it may be noticed that aforesaid impugned award has 

been accepted by the workman since he has not laid any 

challenge to the same in any of the proceedings, whereas 

petitioners­Department  (hereinafter referred to as the 

‘employer’)  being   aggrieved   and   dissatisfied   with   the 

impugned award of reinstatement passed by the learned 

Tribunal below, has approached this Court in the instant 

proceedings,   praying   therein   to   set   aside   the   aforesaid 

impugned award.

3. Briefly stated facts, as emerge from the record 

are   that  the   workman   filed  a   claim   petition   before   the 

learned Labour Court­cum­ Industrial Tribunal, Kangra at 

Dharamshala,   H.P.,  (hereinafter   referred   to   as   the 

‘Tribunal’),   stating   therein   that   he   was   engaged   vide 

muster roll No.35 as daily waged beldar   w.e.f. 25.4.1997 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.3

and in this capacity, he worked  till 8.7.1998. The workman 

claimed that though he served Department with utmost  

sincerity as beldar, but vide  verbal order dated 8.7.1998 his 

services were terminated. Workman claimed that since his 

services came to be disengaged without compliance of the 

provisions   contained  under  Industrial   Disputes   Act  (for 

short ‘Act’), he is entitled to be reinstated. He alleged that 

employer­Department while terminating his services neither 

served him with notice under Sections 25­F & 25­H  of the 

Act, nor employer­Department complied with the provisions 

contained under Section 25­G of the Act, because principle of 

“last come First go” was never complied with. Workmen 

specifically claimed that person namely, Partap Chand, who 

joined on 25.6.1997 was allowed to remain in service when 

his services were disengaged. He further alleged that even 

after his termination several new  persons were appointed 

without affording an opportunity of reemployment  to him 

and as such, employer has violated the provisions of Section 

25­H of the Act. Workman further alleged that since some 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.4

persons engaged after his termination are still working  on 

work   charge/   regular   basis,   he   is   also   entitled   for 

regularization   from   the   date   of   his   juniors   have   been 

regularized.   In   the   claim   petition,   workman   specifically 

stated   that one person namely, Piar Chand son of Sh. 

Sohan   Singh,   who   was   engaged   by   the   employer­

Department on 25.2.1999, was   terminated on 21.4.1999. 

Above   named   person   Piar   Chand   was   subsequently 

reinstated alongwith 50% back wages pursuant to order 

dated   4.8.2005,   passed   in   Reference   No.401/2002   (RBT 

No.493/2004), further upheld by this Court vide judgment 

dated 29.11.2005, passed in CWP No.1166 of 2005.

4. Employer­Department   contested   the   aforesaid 

claim of the workman on the ground that he never served 

the Department continuously for 240 days in a calendar 

year. Employer claimed before the learned Tribunal below 

that workman was engaged for specific work for different 

spells as per availability of work as well as funds and his 

claim petition being time barred deserves to be rejected out 

rightly. Employer further claimed that employment of the 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.5

workman was purely on casual basis and he has abandoned 

the job of his own and as such, there was no requirement, if 

any, for the employer to serve notice under Section 25­F of 

the Act upon the workman before his termination. Though, 

employer admitted in the learned Tribunal below that as per 

availability   of   funds   as   well   as   work,   workman   was 

employed on 18.5.1998 and he worked upto 7.7.1998 but 

claimed that thereafter workman himself abandoned the job.

5.   Learned  Tribunal   below   on   the   basis   of   the 

evidence  led on record by the respective  parties  though 

arrived at a conclusion that since workman has failed to 

prove that he worked continuously  240 days in a calendar 

year preceding his termination, there was no requirement 

for the employer to serve him with notice under Section 25­F 

of the Act, but having taken note of the fact that after 

disengagement of the workman, number of persons came to 

be   employed,   learned   Tribunal   below   found   employer­

Department to have violated Sections 25­G and 25­H of the 

Act   and   accordingly   held   workman   entitled   for 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.6

reinstatement with  seniority and continuity in service, but 

without back wages. 

6. Having heard learned counsel representing the 

parties and perused the material available on record, this 

Court is not in agreement with Mr. Vikrant Thakur, learned 

counsel representing the employer­Department that learned 

Tribunal   below   has   erred   while   holding   the   workman 

entitled for reinstatement because bare perusal of evidence 

led on record though suggests that workman had worked 

only for 52 days in two  years i.e. 1997 & 1998, but there is 

overwhelming evidence available on record suggestive of the 

fact that after disengagement of workman, number of new 

persons came to be appointed that too without affording an 

opportunity to the workman for reemployment and as such, 

learned Tribunal below rightly found employer­Department 

to have violated the provisions contained under Sections 

25­G and 25­H of the Act. Evidence available on record 

clearly suggests that person namely, Piar Chand  had been 

engaged  by the employer­Department on muster roll basis 

on 25.2.1999, whereas workman was engaged on 25.4.1997. 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.7

Ex.PW1/C i.e. service record of daily waged beldar as stood 

30.9.2007, clearly depicts said Piar Chand at Sr. No.60, who 

has   been   shown   to   have   joined   on   25.2.1999,   whereas 

workman   though   worked   for   52   days,   as   reflected   in 

mandays chart Ex.PW1/D, had  joined prior to the joining of 

above named Piar Chand and as such, learned Tribunal  

below has rightly arrived at a conclusion that employer­

Department while retrenching/terminating the services of 

the workman retained the services of a person   junior to 

him.

7. RW­1,   Sh.   B.R.Rana,   Executive   Engineer, 

HPSEB   though   has   categorically   admitted   in   his   cross­

examination that workman was senior  to Piar Chand, but 

claimed that workman himself abandoned the job of his own. 

By now it is well settled that  plea of abandonment cannot 

be taken in air, rather cogent and convincing evidence with 

regard to abandonment is required to be led on record in 

this regard. Neither notice, if any, issued by the ecmployer­

Department ever came to be placed on record suggestive of 

the   fact   that   after   alleged   abandonment   of   job   by   the 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.8

workman, Department issued notice to him calling upon him 

to join duties, nor inquiry, if any, ever came to be instituted.

8. It is settled law that plea of abandonment taken 

by employer may not be sufficient to prove abandonment, 

rather it is necessary for the employer to place on record 

that   specific   notice   was   issued   to   the   workman   before 

alleged   abandonment   asking   the   workman   to   join   duty 

within a stipulated period. In this regard, reliance is placed 

upon the judgment passed by Bombay High Court  in case 

titled    Ocean   Creations   Vs.   Manohar   Gangaram 

Kamble 2013 SCC Online Bom 1537:2014)140 FLR 725. It 

is   profitable   to   reproduce   paras   No.8,9   and   10   of   the 

judgment herein:­

“8.The   legal   position   is   also   settled   that 

‘abandonment or relinquishment of service’ is always a 

question of intention and normally such intention cannot 

be attributed to an employee without adequate evidence 

in that behalf. This is a question of fact which is to be 

determined in the light of surrounding circumstances of 

each   case.   It   is   well   settled     that   even   in   case   of 

abandonment   of   service,   unless   the   service   conditions 

make special provisions to the contrary, employer has to 

give notice to the workman calling upon him to resume 

duties and where he fails to resume duties, to hold an 

enquiry before terminating services on such ground.

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.9

9. In   somewhat   similar   circumstances   a   Division 

Bench of this court comprising P.B.Sawant, J.(as he then 

was)   and   V.V.Vaze,   J.   in   the   case   of   Gaurishanker 

Vishwakarma   v.   Engle   Spring   Industries   Pvt.   Lted. 

Observed thus:

“…..it is now well settled that even in the case of 

the abandonment of service, the employer has to 

give a notice to the workman calling upon him to 

resume his duty and also to hold an enquiry before 

terminating   his   service   on   that   ground.   In   the 

present case the employer has done neither. It was 

for the employer to prove that the workman had 

abandoned the service….. It is therefore difficult to 

believe   that   the   workman   who   had   worked 

continuously for six to seven years, would abandon 

his service for no rhyme or reason. It has also to be 

remembered that  it   was   the workman  who  had 

approached the Government Labour Officer with a 

specific grievance that he was not allowed to join 

his duty. It was also his grievance that although he 

had approached the company for work from time to 

time, and the company’s partner  Anand had kept 

on   promising   him     that   he   would   be   taken   in 

service, he was not given work and hence he was 

forced to approach the Government Labour Officer. 

In the circumstances, it is difficult to believe that 

he would refuse the offer of work when it was given 

to him before the Labour Officer….”

10.Again   a   learned   Single   Judge   of   this   court 

R.M.Lodha,   J(   as   he   then   was)   in   the   case   of 

Mahamadsha Ganishah Patel v. Mastanbaug Consumers’ 

Co­op. Wholesale  & Retail Stores Ltd. Observed thus:­

“….The legal position is almost settled that even in 

the case of abandonment of service, the employer 

has to give notice to the employee calling upon him 

to resume his duty. If the employee does not turn 

up despite such notice, the employer should hold 

inquiry on that ground and then passs appropriate 

order   of   termination.   At   the   time   when 

employment is scarce, ordinarily abandonment of 

service   by   employee   cannot   be   presumed. 

Moreover,   abandonment   of   service   is   always   a 

matter   of   intention   and   such   intention   in   the 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.10

absence   of   supportable   evidence   cannot   be 

attributed to the employee. It goes without saying 

that   whether   the   employee   has   abandoned   the 

service or not is always a question of fact which 

has to be adjudicated on the basis of evidence and 

attending   circumstances.   In   the   present   case 

employer   has   miserably   failed   to   discharge   the 

burden   by   leading   evidence   that   employee 

abandoned   service.   The   Labour   Court   has 

considered   this   aspect,   and,   in   my   view   rightly 

reached   the   conclusion   that   the   employer   has 

failed to establish any abandonment of service and 

it was a clear case of termination. The termination 

being illegal, the Labour Court did not commit any 

error   in   holding   the   act   of   employer   as   unfair 

labour practice under Item­I, Schedule IV of the 

MRTU & PULP Act…..”

9. In Samishta Dube Vs. City Board, Etawah &  

Another, 1999 LLR 460 (SC), the Hon’ ble Apex Court has 

categorically held that principle of “ Last come First go” 

even applies to daily waged employees and for invocation of 

principle,   no   particular   period   of   continuous   service   is 

required to be proved. True, it is that employer­Department 

in the case at hand was not required to serve notice under 

Section 25­F of the Act upon the workman since he had not 

completed 240 days in a calendar year preceding his alleged 

termination, but definitely he is entitled to protection as 

envisaged  under   Section   25­H   of   the   Act   on   account   of 

violation of principle of “Last come First go”. Apart from 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.11

above,   it   stands   duly   proved   on   record   that   number   of 

persons   after   termination   of   the   workman   came   to   be 

reemployed by the employer­Department, as has been taken 

note hereinabove. RW­1 Sh. B.R.Rana,Executive Engineer, 

HPSEB has categorically admitted in his cross­examination 

that   workman   was   senior   to   Piar   Chand,   if   it   is   so, 

employer­Department in the event of availability of work 

ought to have dispensed with the services of Piar Chand 

prior to alleged termination of the workman. Interestingly, 

in   the   case   at   hand,   services   of   Piar   Chand   were   also 

terminated, but his services were taken back pursuant to 

award   passed   by   the   learned   Labour   Court,   which   was 

affirmed by this Court and as such, this Court finds no 

justification in rejecting the claim of workman in the case at 

hand.

10. Another   contention   raised   by   Mr.   Vikrant 

Thakur,   learned   counsel   representing   the   employer­

Department   that   since   there   was   considerable   delay   in 

raising demand by the   workmen, learned Tribunal below 

ought to have dismissed his claim on the ground of delay 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.12

and laches, has no substance. Though, material available on 

record reveals that workman had raised dispute after a 

considerable time, but definitely  that could not be a ground 

for learned Tribunal below to reject the claim, specifically in 

view of the fact that it was bound to answer the specific 

term   of   reference,   made   to   it   by   the   appropriate 

Government, under Section 10(2) of the Act. Objections, if 

any, with regard to raising   of  demand after considerable 

delay, could be taken by the employer before framing of term 

of reference. Term of reference framed in the instant case for 

adjudication nowhere suggests that the learned Tribunal 

below was required to decide   issue of  delay in raising 

demand. Rather, learned Tribunal below was called upon to 

answer reference that “whether removal of the workman by 

the employer was legal and justified”.

11. In  Mukand   Ltd.  v.  Mukand   Staff   & 

Officers’Assn.. reported in (2004) 10 SCC 460, the Hon'ble 

Apex Court has held as under:

“22.We   shall   now   analyse   the   submissions 

made by the learned senior counsel appearing on 

either   side   with   reference   to   the   pleadings, 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.13

documents, records and also with reference to 

the judgments cited. The Reference is limited to 

the dispute between the Appellant­Company and 

the `workmen' employed by it. 

23.We have already referred to the order of 

Reference dated 17.2.1993 in paragraph supra. 

The dispute referred to by the order of Reference 

is only in respect of workmen employed by the 

appellant­Company. It is, therefore, clear that 

the Tribunal, being a creature of the Reference, 

cannot   adjudicate   matters   not   within   the 

purview of the dispute actually referred to it by 

the   order   of   Reference.   In   the   facts   and 

circumstance of the present case, the Tribunal 

could   not   have   adjudicated   the   issues   of   the 

salaries of the employees who are not workmen 

under the Act nor could it have covered such 

employees by its award. Even assuming, without 

admitting, that the Reference covered the non­

workmen,   the   Tribunal,   acting   within   its 

jurisdiction   under   the   Act,   could   not   have 

adjudicated the dispute insofar as it related to 

the `non­ workmen'.

95.The   Industrial   Tribunal   did   not   have 

jurisdiction   to   adjudicate   the   present   dispute 

inasmuch   as   it   pertains   to   the   conditions   of 

service   of   non­workmen.   The   learned   single 

Judge and the Division Bench of the High Court 

failed to appreciate that parties cannot by their 

conduct   create   or   confer   jurisdiction   on   an 

adjudicating authority when no such jurisdiction 

exists. We have already noticed that the Division 

Bench   has   erred   in   holding   that   there   is 

community of interest between the workmen and 

the non­workmen and holding further that the 

workmen   could   raise   a   dispute   regarding   the 

service conditions of non­workmen.”

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.14

12. Apart from above, it is not in dispute that term of 

reference   made   to   the   learned   Tribunal   below   by   the 

appropriate   Government   under   Section   10(2)   of   the   Act 

never came to be laid challenge on behalf of the employer­

Department on the ground of delay, rather it accepted the 

term of reference and thereafter contested the claim of the 

workman on its own merits.

13. The Hon’ ble Apex Court in  Karan Singh Vs. 

Executive Engineer, Haryana State Marketing Board,

(2007)   14   Supreme   Court   Cases   291,   has   held   that 

Industrial Tribunal cannot invalidate the reference on the 

ground of delay. If  the employer claims that  the workman 

has made stale claim then the employer  must challenge the 

reference by way of writ petition and say that since claim  is 

belated   there   was   no   industrial   dispute.   It   would   be 

profitable to reproduce paras No.11 and 12 of the aforesaid 

judgment herein:­

“11.In Express Newspapers (P) Ltd. Vs. Workers,  

AIR 1963 SC 569,it has been held that the jurisdiction of 

the   Tribunal   in   dealing   with   industrial   disputes   is 

limited to the points mentioned in Section 10(4).

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.15

1 2.In  National Engg. Industries Ltd. V. State of 

Rajasthan (2000) 1 SCC 371,  it has been held vide 

para 24 that the High Court has jurisdiction to entertain 

a writ petition when there is an allegation that there is 

no industrial dispute which could be the subject­matter 

of reference for adjudication to the Industrial Tribunal 

under   Section   10.   This   is   because   existence   of   the 

industrial dispute is a jurisdictional fact. Absence of such 

jurisdictional   fact   results   in   the   invalidation   of   the 

reference. For example, even under the Income Tax Act, 

1961 as it stood earlier, the Income Tax Officer must 

have   reason   to   believe   escapement   of   income.   Thus 

“reason to believe” is a jurisdictional fact, therefore, writ 

petitions   were   maintainable   in   cases   where   the   High 

Court   found   absence   of   basic   facts   for   reopening   the 

assessment. The Industrial Tribunal under   Section 10 

gets its jurisdiction to decide an industrial dispute only 

upon a reference by the appropriate Government. The 

Industrial Tribunal cannot invalidate the reference on 

the   ground   of   delay.   If   the   employer   says   that   the 

workman has made a stale claim then the employer must 

challenge the reference by way of writ petition and say 

that since the claim, is belated, there was no industrial 

dispute. The Industrial Tribunal cannot strike down the 

reference on this ground.”

14. Mr.   Vikrant   Thakur,   learned   counsel 

representing   the   employer­Department   was   unable   to 

dispute that no proceedings, if any, ever came to be initiated 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.16

on   behalf   of   the   employer­Department   qua   the   term   of 

reference   framed   by   the   appropriate   Government   under 

Section 10(2) of the Act and as such, it is now estopped from 

raising the issue of delay and latches.

15. Having carefully perused the impugned award, 

which is based upon the correct appreciation of evidence 

adduced on record by the respective parties, this Court has 

not hesitation to conclude that there is no illegality and 

infirmity in the same.

16. This Court is in agreement with the arguments 

having been made by the learned counsel representing the 

workman that this Court has very limited jurisdiction to re­

appreciate findings of fact returned by the learned Tribunal 

below, while exercising writ jurisdiction under Article 226 of 

the Constitution of India and it has a limited scope to re­

appreciate the findings of fact recorded by the Court below. 

In this regard, reliance is placed upon judgment passed in 

case  Bhuvnesh   Kumar   Dwivedi   vs.   M/s   Hindalco 

Industries Ltd. 2014 AIR SCW 3157.

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.17

17. As far as judgment passed by the Hon'ble Apex 

Court   in   case  Bhuvnesh   Kumar   Dwivedi   vs.   M/s 

Hindalco Industries Ltd.  is concerned, there can not be 

any quarrel with the settled proposition of   law that the 

Courts while examining correctness and genuineness of the 

Award   passed   by   Tribunal   has   very   limited   powers   to 

appreciate the evidence adduced before the Tribunal below, 

especially   the   findings   of   fact   recorded   by   the   Tribunal 

below and same can not be questioned in writ proceedings 

and writ court can not act as  an appellate Court. Careful 

perusal of aforesaid judgment having been relied upon by 

the   learned   counsel   representing   the   workmen,   clearly 

suggests that error of law,  which is apparent on the face of 

record, can be corrected by writ Court but  not an error of 

fact, however, grave it may appear to be.   Hon'ble   Apex 

Court  has  further  held  in  the aforesaid  judgment  that  if 

finding of fact is based upon no evidence that would be 

regarded as error of law, which can be corrected by a writ of 

certiorari.   Hon'ble   Apex   Court   has   further   held   that   in 

regard to findings of fact recorded by Tribunal,   writ of 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.18

certiorari can be issued, if it is shown that in recording said 

findings, tribunal erroneously refused to admit admissible 

evidence   or   erroneously   admitted   inadmissible   evidence, 

which influenced impugned findings. It would be profitable 

to reproduce following paras of the judgment:

“16.   ………The   question   about   the   limits   of   the 

jurisdiction of High Courts in issuing a writ of certiorari 

under Article 226 has been frequently considered by this 

Court and the true legal position in that behalf is no 

longer in doubt. A writ of certiorari can be issued for 

correcting   errors   of   jurisdiction   committed   by   inferior 

Courts or tribunals: these are cases where orders are 

passed   by   inferior   Courts   or   Tribunals   without 

jurisdiction, or is in excess of it, or as a result of failure 

to exercise jurisdiction. A writ can similarly be issued 

where   in   exercise   of   jurisdiction   conferred   on   it,   the 

Court   or  Tribunal   acts   illegally   or   improperly,   as   for 

instance,   it   decides   a   question   without   giving   an 

opportunity   to   be   heard   to   the   party   affected   by   the 

order, or where the procedure adopted in dealing with 

the dispute is opposed to principles of natural justice. 

There is, however, no doubt that the jurisdiction to issue 

a writ of certiorari is a supervisory jurisdiction and the 

Court exercising it is no entitled to act as an Appellate 

Court. This limitation necessarily means that findings of 

fact reached by the inferior court or Tribunal as result of 

the   appreciation   of   evidence   cannot   be   reopened   for 

questioned in writ proceedings. An error of law which is 

apparent on the face of the record can be corrected by a 

writ,   but   not   an  error  of  fact,  however   grave   it   may 

appear to be. In regard to a finding of fact recorded by 

the Tribunal, a writ of certiorari can be issued if it is 

shown that in recording the said finding, the Tribunal 

had   erroneously   refused   to   admit   admissible   and 

material   evidence,   or   had   erroneously   admitted 

inadmissible   evidence   which   has   influenced   the 

impugned finding. Similarly, if a finding of fact is based 

on no evidence, that would be regarded as an error of law 

which can be corrected by a writ of certiorari. In dealing 

::: Downloaded on - 29/10/2022 16:08:04 :::CIS

High Court of H.P.19

with this category of cases, however, we must always 

bear   in   mind   that   a   finding   of   fact   recorded   by   the 

Tribunal cannot be challenged in proceedings for a writ 

of   certiorari   on   the   ground   that   the   relevant   and 

material   evidence   adduced   before   the   Tribunal   was 

insufficient   or   inadequate   to   sustain   the   impugned 

finding. The adequacy or sufficiency of evidence led on a 

point and the interference of fact to be drawn from the 

said finding are within the exclusive jurisdiction of the 

Tribunal, and the said points cannot  be agitated before a 

writ Court. It is within these limits that the jurisdiction 

conferred on the High Courts under Article 226 to issue a 

writ of certiorari can be legitimately exercised. 

18. In the instant case, learned counsel representing 

the employer was unable to point out any error of law 

committed   by   the   Tribunal   while   allowing   claim   of   the 

workman.   Similarly,   learned   counsel   representing   the 

employer was unable to point out any illegality committed 

by the learned Tribunal below, while recording findings of 

fact, as such, this Court sees no perversity or illegality in 

the award passed by the learned Tribunal below.

19. Accordingly,   the   writ   petition   is   dismissed. 

Impugned award passed by the learned Tribunal below is 

upheld. Pending applications are disposed of. 

   (Sandeep Sharma),

        Judge

24

th

 October, 2019

         (shankar)

::: Downloaded on - 29/10/2022 16:08:04 :::CIS