BACHITTER SINGH Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) The workman has approached this court challenging the award dated 22.2.2012, passed by Presiding Officer, Industrial Tribunal, Ludhiana (for short, 'the Tribunal'), vide which the industrial dispute, referred to the Tribunal, was answered against him.

(2.) Learned counsel for the petitioner submitted that the petitioner, who joined as Salesman in Burj Littan Cooperative Agricultural Services Societies Ltd. (respondent No. 2) on 3.1.1978, was promoted as Secretary in the year 1985. He was working to the satisfaction of the management, however, without any valid reason, he was placed under suspension on 11.2.2004. He was served with a charge-sheet and ultimately his services were terminated on 28.6.2005. The petitioner raised an industrial dispute.

(3.) The matter was referred to the Tribunal, where the reference has been answered against the petitioner. He further submitted that though the Tribunal has observed that number of opportunities were granted to the petitioner to lead evidence, but he failed to conclude the same. However, the fact remains that after service of the management, issues were framed and the petitioner tendered his affidavit in examination-in-chief on 15.11.2010.