RASHPAL SINGH Vs. PRESIDING OFFICER, LABOUR COURT, JALANDHAR

JUDGEMENT

(1.) The petitioner was an employee of M/s Jagjit Industries, Jagjit Nagar. He was dismissed from service w.e.f. 26th March, 1975 after holding a domestic enquiry. On a dispute raised by the Workman, the matter was referred to the Labour Court, Jalandhar for adjudication whether the termination of services of the petitioner workman was justified and in order. If so, to what relief/ exact amount of compensation was he entitled.

(2.) The Labour Court, Jalandhar, vide its award dated 24.5.1979 awarded a compensation of Rs. 2,000/- to the workman in lieu of reinstatement taking into consideration that he had served respondent No. 1 for about 8 years, whereas his claim for reinstatement was not accepted by the Labour Court.

(3.) Feeling aggrieved against the impugned award of the Labour Court, the petitioner has filed the present writ petition. He has challenged the impugned award on the ground that once the court arrived at a conclusion that the termination of the petitioner workman was not justified and in order, the back wages cannot be denied,