MOHAN SINGH Vs. GARRISON ENGINEER

JUDGEMENT

(1.) The instant revision petition has been preferred by the petitioner under Article 227 of the Constitution of India, impugning the order dtd. 31/8/2016 (Annexure P-4) passed by the learned Additional District Judge, Bathinda, whereby the execution petition filed by the petitioner has been disposed of being fully satisfied.

(2.) The brief facts as pleaded in the petition are that the petitioner was appointed as Switch Board Attendant w.e.f. 12/4/1983 on daily wage basis and his services were terminated in the month of January, 1987. He raised an industrial dispute and the matter was referred to the Central Government Industrial Tribunal-cum-Labour Court-II, Chandigarh (hereinafter to be referred as 'the Tribunal'), wherein the following dispute was referred for adjudication:-

(3.) It was pleaded before the learned Tribunal that the services of the petitioner/workman has been terminated without giving him any compensation or serving 01 months' notice and the same is in violation of Sec. 25-F of the Industrial Disputes Act, 1947. It was also pleaded that the management terminated the services of about total of 70 daily wage employees, including the present petitioner/workman w.e.f. January, 1987. Award dtd. 5/1/2015 was passed by the learned Tribunal, and the reference was answered in favour of the present petitioner and the following findings were recorded:-