Punjab-Haryana High Court
Managing Director Punjab State ... vs Presiding Officer Industrial Tribunal ... on 12 March, 2015
Author: Amit Rawal
Bench: Amit Rawal
Civil Writ Petition No.17949 of 2014 (O&M) {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No.3256 of 2015 &
C.W.P.No.17949 of 2014
Date of Decision: March 12, 2015
Managing Director, Punjab State Civil Supplies Corporation Ltd & another
...Petitioners
Versus
The Presiding Officer, Industrial Tribunal, Bathinda & another
...Respondents
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL, JUDGE
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Nitin Kaushal, Advocate,
for the petitioners.
Mr.Amrik Singh, Advocate,
for respondent No.2.
*****
AMIT RAWAL, J. (Oral)
CM No.3256 of 2015
Written statement on behalf of respondent No.2 is taken on record.
CM stands disposed of.
CWP No.17949 of 2014 Learned counsel appearing for the petitioner-Corporation informs the Court that the workman has been censured and, therefore, the petitioners are in the process of releasing the leave encashment. RAMESH KUMAR 2015.03.17 10:44 I attest to the accuracy and authenticity of this document High Court Chandigarh Civil Writ Petition No.17949 of 2014 (O&M) {2} In view of the statement made by the learned counsel for the petitioners, the award of the Labour Court dated 21.3.2014 is set-aside. The petitioner-Corporation is directed to release the leave encashment of the workman within a period of three weeks from the date of receipt of certified copy of this order.
The writ petition stands disposed of accordingly.
March 12, 2015 ( AMIT RAWAL )
ramesh JUDGE
RAMESH KUMAR
2015.03.17 10:44
I attest to the accuracy and
authenticity of this document
High Court Chandigarh