LAWS(P&H)-2000-11-13

ANGREJ SINGH Vs. P O LABOUR COURT

Decided On November 17, 2000
ANGREZ SINGH Appellant
V/S
PRESIDING OFFICER, LABOUR COURT, AMBALA Respondents

JUDGEMENT

(1.) By this common judgment, we are disposing of Civil Writ Petition bearing Nos. 4133 of 1999 and 2738 of 2000 collectively as they arise out of the same award dated September 28, 1998 (Annexure P-4) passed by the Presiding Officer, Labour Court, Ambala. However, for the sake of convenience, the facts are being extracted for Civil Writ Petition No. 4133 of 1999.

(2.) Petitioner has filed a writ in the nature of certiorari for quashing of award dated September 28, 1998 (Annexure P-4) passed by the Presiding Officer, Labour Court, Ambala.

(3.) Petitioner has averred that he joined the services of respondent No. 2 Shahabad Co-operative Sugar Mills, Shahabad Markanda, District Kurukshetra (hereinafter referred to as "the Mill") on November 19, 1985 on daily wages and worked continuously upto December 12, 1987. On December 12, 1987, he was implicated in a false case and First Information Report was registered against him. In this criminal case, the Chief Judicial Magistrate, Kurukshetra acquitted him of the charge vide order dated March 10, 1990, Exhibit WW-2. The petitioner then tried to join his duty with respondent No. 2, but was not allowed to do so.