STATE OF PUNJAB Vs. KIRPAL SINGH AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed by the State challenging the award dated 30.8.1991 (Annexure P-1) passed by the Presiding Officer, Industrial Tribunal, Punjab, Chandigarh whereby 10 punishment orders imposed upon the workman out of 12 challenged were set aside.

(2.) A perusal of the award would go on to show that on 15.3.1989, the dispute was referred to the Industrial Tribunal that whether imposing of punishment of stoppage of increments upon the workman, who was employed as conductor without holding any domestic enquiry or passing of speaking orders were justified

(3.) The Tribunal divided 12 punishments imposed upon the workman into three categories namely i) punishment orders which were passed after holding domestic enquiry; ii) increments were stopped with cumulative effect and iii) where the increments were stopped without cumulative effect.