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Himachal Pradesh High Court

Laxmi Chand 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. 4351 of 2015.





                                Date of decision: November 18, 2015.





Laxmi Chand                                                  ......... Petitioner.
                                Versus

State of H.P. & ors.                                         ......... Respondents.




                                                 of
Coram
                           rt
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

Whether approved for reporting?1No.

For the Petitioner              :      Mr. Praveen Chauhan, 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 petition has been filed with the following prayer:

"(i) That the impugned order Annexure P-1 passed by respondent No. 3 may be quashed and set aside and the respondent No. 3 may be directed to refer the matter for adjudication before Labour Court."

Whether the reporters of the local papers may be allowed to see the Judgment? yes.

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 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. of 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 rt 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 3rd 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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