Punjab-Haryana High Court
Pb State Elect. Board vs Hydel Workers Union Etc on 21 February, 2017
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.761 of 1996
Date of Decision: 21.02.2017
Punjab State Electricity Board ... Petitioner
Vs.
Hydel Workers Union & others ...Respondents
CORAM:- HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
Present: Mr. Vivek Sharma, Advocate
for the petitioner.
RAJIV NARAIN RAINA, J. (Oral)
Mr. Vivek Sharma submits that the award has been implemented with effect from September 1, 1995, therefore, nothing survives in this petition. The amount paid towards uniform allowance to the workmen will remain theirs and irrecoverable, however the law point as to entitlement is kept open.
Dismissed as infructuous.
(RAJIV NARAIN RAINA) JUDGE 21.02.2017 neeraj Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 11-07-2017 15:36:01 :::