RAM NARAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been preferred by Appellant against the judgment and order dated 3rd March, 2011 passed by Division Bench of the High Court of Punjab and Haryana at Chandigarh in LPA No. 1301 of 2010. By the impugned judgment, the High Court observed as follows:

(2.) THE Additional Labour Commissioner, Punjab after hearing the employer and the Union of Workmen granted permission to retrench the Appellant by order dated 27th August, 2000. The Additional Labour Commissioner in the said order observed as follows:

(3.) LEARNED Counsel for the Appellant submitted that the Additional Labour Commissioner made the aforesaid observation on the basis of the materials alleging indiscipline on the part of Appellant which were not supplied to the Appellant. It is further contended that no such ground was shown in the notice of retrenchment served on the Appellant.