BALDEV RAJ Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner has challenged the correctness of an Award dated 20th July, 1999 passed by Labour Court No. 1 in ID No. 044/84 (old) and ID No. 548/91 (new). Learned Counsel has confined his submissions only to the quantum of punishment.

(2.) The matter has been called out twice but there is no appearance on behalf of the respondents.

(3.) The petitioner (since deceased) was alleged to have been wilfully absent from duty from 15th June, 1979 to 30th June, 1979. It is alleged that he was a habitual absentee.