KAMALJIT SINGH Vs. KURALI URBAN COOPERATIVE BANK LTD

JUDGEMENT

(1.) In this petition, the petitioner has prayed for partially quashing award dated 9.1.1984 passed by Presiding Officer, Labour Court, Ludhiana in Reference No. 3 of 1983.

(2.) The petitioner joined service as Clerk under Kurali Urban Cooperative Bank Limited, Kurali, District Ropar (Respondent No. 1) some time in 1981. His service was terminated on 1.11.1982 on the allegation of remaining absent in the month of July of that year. He challenged the action of the employer on the ground of violation of the rules of natural justice and non-compliance of Section 25-F of the Industrial Disputes Act, 1947 (for short, the Act).

(3.) Vide award Annexure P.1, the Presiding Officer, Labour Court, Ludhiana declared that termination of the petitioner's service was illegal and ordered his reinstatement but without back wages. Paragraph 8 of award Annexure P.1 and its operative portion which are relevant to the decision of this petition are reproduced below :-