HAWA SINGH Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) THE petitioner, Hawa Singh challenges the validity of Annexures P -2 and P -3 and prays for a direction upon the Respondent No.2, as also upon the Respondent No.3 to pay him his salary for the period 28.9.1979 to 9.7.1981. By Annexure P -2, the State Transport Controller, Haryana (Respondent No.2) ordered that the aforementioned period 28.9.1979 to 9.7.1981 be treated as "leave without pay". This order was passed on 22.3.1982. By Annexure P -3, the Labour Court, Union Territory at Chandigarh rejected the application of the petitioner under Section 33 -C(2) of the Industrial Disputes Act.

(2.) THE facts of this case are admittedly very short but the relevant facts which are really necessary for being taken note of are that while the petitioner was working as a bus conductor in the Depot belonging to the Haryana Roadways, his services were terminated by an order dated 28.9.1979.

(3.) WHILE setting aside the aforementioned order of termination of the services of the petitioner, the State Transport Controller observed as follows: