HARDIP SINGH Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE petitioner has impugned the validity of the award dated November 2, 1988 of the Labour Court, Gurdaspur in this petition under Articles 226/227 of the Constitution of India.

(2.) THE services of the petitioner were terminated on October 18, 1982. The petitioner issued a demand notice to respondent No. 2 and represented to the Government to refer the matter to the Labour Court. The Government vide its letter dated January 10, 1985 declined to refer the matter. The petitioner applied for reconsideration of the case with the request to refer the same to the Labour Court. The Labour Commissioner, Punjab, vide order dated November 26, 1986 referred the following question to the Labour Court. Gurdarpur, for adjudication and submission of award within three months :-" whether termination of services of Sh. Hardeep Singh, workman, is justified and in order? if no, to what relief/exact amount of compensation is he entitled?"

(3.) ON the pleas of the parties, respondent No. 1 framed the following issues :-1. Whether the termination of the services of the workman is justified and in order ? 2. Whether the reference is maintainable ? 3. Relief.