RADHEY SHAM Vs. PRESIDING OFFICER, LABOUR COURT, JALANDHAR

JUDGEMENT

(1.) Petitioner-Workman Radhey Sham, in this writ petition, seeks quashing of Award dated 25.7.1995 (Annexure P-1) passed by the Labour Court, Jalandhar vide which reference of the petitioner for reinstatement with continuity of service and back wages claimed by the petitioner was declined.

(2.) Petitioner-Workman was appointed as waterman on D.C. rates on 28.4.1987. He was given work of Cycle Attendant on 30.11.1987. He was served with a retrenchment notice on 23.7.1990. He was terminated on 23.8.1990 without payment of retrenchment compensation. Claiming his termination to be in violation of Sections 25 (F), 25 (G) and 25 (H) of the Industrial Disputes Act, 1947 (hereinafter called the Act), demand notice was served by the petitioner whereafter dispute was referred to the Labour Court vide reference made under the Act by the Government of Punjab.

(3.) The Labour Court had proceeded to answer the reference on the following issues framed by it on 5.8.1993: