S K MAINI Vs. CARONA SAHU COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment dated August 27, 1992 passed by the Division Bench of Punjab and Haryana High Court dismissing in limine Letters Patent Appeal No. 935 of 1992. The said Letters Patent Appeal was preferred against the judgment dated August 11, 1992 passed by the Single Bench of Punjab and Haryana High Court in C.W.P. No. 4410 of 1986. By the aforesaid judgment, the Writ Petition moved by the respondent M/s. Carona Sahu Company Limited was allowed and the award of the Labour Court Jalandhar dated April 21, 1986 in Reference No. 389 of 1981 directing the respondent Company to reinstate the appellant Shri S. K. Maini with full backwages was set aside by the High Court.

(3.) The appellant Shri S. K. Maini was working as the Shop Manager/ In charge of the respondent-Company M/ s. Carona Sahu Company Limited. On an allegation of misconduct against the appellant, a domestic enquiry was caused by the respondent Company and by order dated March 12, 1981 the service of the appellant was terminated. On September 28, 1981, Government of Punjab referred the following dispute for adjudication to the Labour Court, Jalandhur; "whether the termination of service of Shri S. K. Maini is justified and in order If not, to what relief and amount of compensation is he entitled -