GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by the workman against the award dated 16.3.1984 (copy Annexure P/1) passed by the Labour Court. The workman is employee of respondent No. 2. He was absent from duty for two days and an enquiry was conducted against him and his services were terminated. He raised a demand which ultimately resulted in reference to the Labour Court. The Labour Court substituted the punishment by that of stoppage of five increments, with permanent effect. According to the petitioner, the Labour Court has erred in holding the punishment after "discharging" the allegations levelled against him and has also erred in not granting back wages.

(2.) NONE has appeared for the petitioner. I have heard learned counsel for the respondent.

(3.) SO far as back wages are concerned, looked to the fact that the punishment is further reduced, the petitioner can be awarded 25 per cent back wages.