CHAMAN LAL Vs. PRESIDING OFFICER LABOUR COURT, PATIALA

JUDGEMENT

(1.) THIS petition under Articles 226 and 227 of the Constitution of India is for quashing the award of the Labour Court (Annexure P -1) dated 11.11.1989.

(2.) THE petitioner -Chaman Lal filed an application under Section 33 -C (2) of the Industrial Disputes Act,1947 against the Xen Hydel Field Mechanical Division, Nangal Township District Ropar.

(3.) THE petitioner submits that he worked upto 10.7.1985 in the Thein Dam and thereafter reported back to his parent department. His parent department did not provide any duty to him. His services were never terminated and he was not allowed to join.