ASHOK KUMAR Vs. PRESIDING OFFICER, LABOUR COURT, DEHRADUN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT petition has been filed by the petitioner for quashing the award -dated 18.09.1996 passed by the respondent no.1. Further prayer has been made for a direction to the respondent no.2 to reinstate the petitioner and pay him back wages alongwith other benefits.

(3.) BRIEF facts of the case, as narrated, are that petitioner was appointed in the respondent no.2 establishment, namely, M/s Quality Restaurant on 01.02.1979, he was employed in another unit, namely, Quality Ice Cream. In February 1989, the petitioner was again employed in the Quality Restaurant. On 12.02.1991 and 01.06.1991, two show cause notices were issued to the petitioner, and thereafter, a domestic enquiry was initiated against the petitioner and on 30.11.1991, his services were terminated. Thereafter, an industrial dispute was raised and the State Government referred the matter to the respondent no.1 under Section 4 -K of the Industrial Disputes Act, 1947. The respondent no.1 proceeded against the petitioner and passed the award -dated 18.09.1996 in Adjudication Case no.160/92. Against the award -dated 18.09.1996 passed by the respondent no.1, present writ petition has been filed by the petitioner.