Himachal Pradesh High Court
Pyare Lal vs State Of H.P. & Ors on 18 November, 2015
Bench: Dharam Chand Chaudhary, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 4324 of 2015.
Date of decision: November 18, 2015.
Pyare Lal. ......... Petitioner.
Versus
State of H.P. & ors. ......... Respondents.
of
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
rt
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1No.
For the Petitioner : Mr. Neel Kamal Sood, Advocate.
For the respondents : Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma, Addl. Advocate
Generals, Mr. J.K. Verma and Mr.
Vikram Thakur, Dy. Advocate
Generals.
Dharam Chand Chaudhary, J. (Oral)
The writ petitions has been filed with the following prayer:
"(i) That the impugned order passed by Respondent No. 4 attached as Annexures P-1 may be quashed and matter may kindly be referred to the Labour Court for adjudication, in view of latest judgment of Hon'ble 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.::: Downloaded on - 15/04/2017 19:21:38 :::HCHP 2
Supreme Court, reported in 2015 volute IV SCC page 458, attached as Annexure P-2."
.
2. Learned Counsel submits that point in issue in this writ petition is covered by the judgment of the Apex Court in Raghubir Singh versus General Manager, Haryana Roadways, Hissar, reported of in 2014 AIR SCW 5515, which has been relied upon by a Division Bench of this Court in judgment dated 224.09.2014 passed in CWP No. rt 6687 of 2014, titled Megh Nath versus State of H.P.
3. In the given facts and also the point in issue is covered by the judgment rendered by the Apex Court and also by that of this Court as aforesaid. Therefore, we quash the impugned order Annexure P-1 to the writ petition and direct the 4th respondent to make reference to the Industrial Tribunal-cum-Labour Court within four weeks from the date of production of a copy of this judgment by the petitioner.
4. The writ petition is accordingly disposed of, so also the pending application(s), if any.
(Dharam Chand Chaudhary), Judge.
(Tarlok Singh Chauhan), Judge.
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