LOHAR KALAN COOPERATIVE AGRICULTURE SERVICE SOCIETY LIMITED Vs. PRESIDING OFFICER LABOUR COURT LUDHIANA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner which is a cooperative society seeking a writ in the nature of certiorari to quash the award dated 21.7.1998. Briefly stated, the facts may be noted. Respondent No. 2 was working as a Secretary with the petitioner/Society when certain acts of omission and commission were detected by the Society and the matter was referred to the Arbitrator in respect of the money disputes and various awards were given against the said respondent No. 2.

(2.) Upon such awards having been made, when the Society contemplated action against respondent No. 2, he started absenting himself and did not join his duties.

(3.) He then claimed a reference under the Industrial Disputes Act bearing No. 335 of 1987 which he withdrew and then filed another reference bearing No. 222 of 1989 which was also withdrawn. Another reference bearing No. 813 of 1991 was claimed by him which was referred to the Tribunal for adjudication. It is this reference which has been answered by the Tribunal and which is the cause of grievance of the petitioner.