PUMMEL SINGH Vs. PRESIDING OFFICER, LABOUR COURT, BHATINDA

JUDGEMENT

(1.) THIS is an application for reviewing our judgment dated 26.7.2000 vide which we had dismissed the writ petition of the petitioner by which the petitioner had challenged the award of the Labour Court.

(2.) SO far as the finding given by us is concerned, learned counsel for the applicant has not been able to show that he has been able to make out any case for review. He has further argued that quantum of punishment was not considered in our judgment. Whatever arguments were made, were considered. However, we take into consideration the argument of quantum of punishment today by permitting the teamed counsel to argue on the same.

(3.) CONSIDERING the facts of this case and principle laid down by the Supreme Court in that judgment, the petitioner cannot be given the benefit of Section 11A of the Industrial Disputes Act by substituting the punishment by a lighter one.