VED PARKASH Vs. PRESIDING OFFICER, LABOUR COURT PANIPAT

JUDGEMENT

(1.) The petitioner has prayed for issuance of a writ in the nature of certiorari for quashing the award dated March 4, 1999 (Annexure P- 11) passed by respondent No. 1-Presiding Officer, Industrial Tribunal-cum- Labour Court, Panipat.

(2.) The petitioner has averred that he was employed by respondent No. 2 on the post of Beldar on November 1, 1987. He worked continuously from November, 1, 1987 to November 30, 1994. The petitioner had, though, completed 240 days of service, but his services were abruptly terminated on November 30, 1994. He was not given any notice nor any charge-sheet or retrenchment compensation prior to his termination on November 30, 1994. Persons junior to him, namely, S/Shri Ombir, Kheata Ram, Tellu Ram and Jai Bhagwan were retained in service. Demand notice dated December 30, 1994 (Annexure P-1) was served on respondent No. 2 under section 2-A of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').

(3.) Notice of motion was issued to the respondents. Respondent No. 2- Municipal Council, Panipat through its Executive Officer appeared and filed written statement.