Punjab-Haryana High Court
Gurmeet Singh vs Presiding Officer Industrial Tribunal ... on 20 August, 2018
Bench: Krishna Murari, Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-1177-2018 (O&M)
Date of decision:- 20.08.2018
Gurmeet Singh
...Appellant
Versus
Presiding Officer, Industrial Tribunal, Bathinda and
others
...Respondents
CORAM: HON'BLE MR. JUSTICE KRISHNA MURARI, CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:- Mr. Amit Sharma, Advocate,
for the appellant.
* * * *
KRISHNA MURARI, C.J. (ORAL)
CM-3148-LPA-2018 For the reasons mentioned in the application, the delay of 30 days in re-filing the appeal is condoned.
The application stands disposed of. LPA-1177-2018 This is an appeal under clause X of the Letters Patent filed against the judgement and order dated 17.04.2018 passed by learned Single Judge dismissing the writ petition challenging the award passed by Labour Court dated 24.09.2015.
2. Labour Court non-suited the appellant on the ground that he was only a contract employee and after the tenure was completed, contract was not extended or renewed and, thus, he had no right to claim the post. Learned Single Judge also dismissed the writ petition on the same ground. We also do not find any legal infirmity in the view taken by either the Labour 1 of 2 ::: Downloaded on - 23-08-2018 08:40:51 ::: LPA-1177-2018(O&M) 2 Court or the learned Single Judge which may require interference.
3. The appeal is devoid of merits and accordingly stands dismissed.
(KRISHNA MURARI) CHIEF JUSTICE (ANIL KSHETARPAL) JUDGE 20.08.2018 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 23-08-2018 08:40:52 :::