BALAK RAM Vs. P O LABOUR COURT

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 6967, 3297, 5771, 5772, 5773, 5774, 5775, 5776, 6894, 6895 and 18061 of 1999 as common questions of fact are involved in the same. However, facts have been extracted from Civil Writ Petition No. 6967 of 1999.

(2.) The petitioner has filed this writ petition seeking a writ in the nature of certiorari for quashing the award dated August 7, 1998, Annexure P.4 passed by the Labour Court, Union Territory, Chandigarh.

(3.) The petitioner has averred that in his claim statement before the Labour Court, he has categorically stated that he had never resigned, rather his services were terminated without any notice or payment of retrenchment compensation and as such the provisions of Section 25-F of the Industrial Disputes Act have been violated. It has been further averred that respondent No. 2 took the signatures of the workers on blank papers, blank pay registers and blank vouchers so that it could escape from prosecution under the Minimum Wages Act for mot paying the wages according to the Act. The petitioner further averred that no account was ever settled between him and the management. Rather his services were arbitrarily terminated.