RANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The respondent-management terminated the services of the petitioner and the same gave rise to an industrial dispute. The Punjab Government referred the dispute for adjudication to the Labour Court on the question, whether termination of services of workman was justified and in order? If not, to what relief/exact amount of compensation was he entitled?

(2.) The Labour Court returned a finding that the termination of the services of the petitioner was not justified and not in order. However, backwages were denied to the petitioner.

(3.) The learned counsel for the petitioner contends that once the Court comes to the conclusion that there was no justification for terminating the services of the petitioner, backwages could not be denied.