RANJIT SINGH Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner was employed as conductor in the Punjab Roadways, Batala. His services were terminated on 21st January, 1977.

(2.) The petitioner served a demand Notice and finally the State of Punjab, referred the Industrial Dispute for adjudication to the Labour Court, Amritsar, vide Notification dated 27.9.1977. The dispute was as under

(3.) On the pleadings of the parties, the following issues were framed by the Labour Court: