STATE OF HARYANA AND ANOTHER Vs. NASIB SINGH

JUDGEMENT

(1.) This order shall dispose of two revision petitions being Civil Revision Nos. 1992 and 1993 of 2003 as both the revision petitions have arisen out of identical facts and similar orders passed by the learned Presiding Officer, Labour Court, Ambala. For the sake of convenience, the facts are taken from Civil Revision No. 1992 of 2003.

(2.) Respondent-workman Nasib Singh was working as a Peon with the management. He was appointed in the aforesaid capacity for a period of 89 days on daily wage basis vide order dated January 27, 1995. His services were terminated with effect from October 4, 1997. He claimed that the aforesaid termination of his service was illegal and as such raised an industrial dispute. The matter was referred for adjudication to the Presiding Officer, Labour Court, Ambala.

(3.) During the course of reference proceedings, the workman filed his claim statement. The management filed its reply. Issues were framed. Thereafter, workman concluded his evidence. The management failed to produce its evidence despite large number of opportunities given to it. Subsequently, one Balwinder Singh who was a Clerk to the Block Development and Panchayat Officer appeared before the Court and stated that Block Development and Panchayat Officer had refused to appear in the court and give his statement. On the aforesaid statement of Balwinder Singh, the defence of the management was struck off vide order dated October 1, 2002.