FREEWHEELS INDIA LTD Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE controversy here lies within a narrow compass. The workman, Ram Kishore, was granted leave from May 19, 1980, to June 17, 1980. He did not thereafter report for duty on the expiry of his leave from June 18, 1980 onwards. On June 26, 1980, however, he reported at the factory gate with a certificate of fitness. According to the workman, he was not allowed by the Management to resume duty, whereas the case of the petitioner is that he was advised to submit his explanation in terms of the Certified Standing Orders. No such explanation was submitted and the workman went away.

(2.) IT appears that a complaint was then made by the workman to the Labour Inspector and on his intervention a letter was addressed to the Management by the workman stating therein that he would resume duty on July 5, 1980, but, again, according to the Management, he did not do so.

(3.) ON July 10,1980, the workman submitted a demand notice which led to the reference of the dispute in the present case to the Industrial Tribunal under Section 10 of the Industrial Disputes Act, 1947, the matter referred for adjudication being "whether the termination of services of Shri Ram Kishore was justified and in order. If not, to what relief is he entitled".