PANJ GARAIN KALAN COOPERATIVE AGRICULTURAL SERVICE LIMITED, PANJ GARAIN Vs. PRESIDING OFFICER, LABOUR COURT, BHATINDA AND ANOTHER

JUDGEMENT

(1.) Concisely, the facts, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, are that Jaswinder Kumar, workman-respondent No. 2 (for brevity "workman") was appointed as a Salesman (Essential Commodities) by the management of the petitioner-The Panj Garain Kalan Cooperative Agricultural Service Society Limited (for short "management"), by virtue of resolution (Annexure P1) at a monthly salary of Rs. 650/-.

(2.) The workman claimed that he worked with the management since 29.10.1988 till 15.6.1989 when his services were stated to have been illegally terminated, without any notice, charge sheet, inquiry or compensation. The industrial dispute raised by the workman was referred to the Industrial Tribunalcum- Labour Court (in short "LC") for adjudication by the appropriate Government, in view of section 10 of The Industrial Disputes Act, 1947 (hereinafter to be referred as "the Act").

(3.) According to the workman that as his services were illegally terminated by the management without complying with the mandatory provisions of Section 25 of the Act, therefore, he was entitled to reinstatement with continuity of service, full back wages and all other benefits.