RAM SARUP Vs. PRESIDING OFFICER, LABOUR COURT, PATIALA

JUDGEMENT

(1.) This order will dispose of C.W.P. Nos. 3217 and 12360 of 1990, involving common questions of law and facts. For the purpose of order, facts have been picked up from C.W.P. No. 3217 of 1990.

(2.) This is workman's writ petition for quashing the Award of the Labour Court dated 1.8.1989, copy Annexure P-5 to the writ petition.

(3.) The facts leading to the filing of the writ petition are that the petitioner was appointed Technician in the Department of Industries, Punjab, in 1965. In 1984, the Leather Centres under the Department of Industries, Punjab, were transferred to the Punjab State Leather Development Corporation (for short 'the Corporation'). Petitioner's services were consequently transferred to the Corporation and he was appointed as Technician in Rural Industrial Development Centre (Leather), Ajnala on 10.8.1984, in the grade of Rs. 450-15-525/16-600-20-700-25/800 plus allowances, as admissible to the employees of the Corporation. There was a clause in the above said letter that the petitioner will be on probation for period of one year. Vide order dated 10.7.1985 petitioner's period of probation was extended by another year. Vide order dated 20.8.1985, services of the petitioner were terminated in terms of the appointment letter. Aggrieved by the aforesaid order the petitioner raised an industrial dispute and the same was referred to the Labour Court of adjudication. The terms of the reference was :