RAM DULARI Vs. INDUSTRIAL TRIBUNAL AND ORS.

JUDGEMENT

(1.) THE petitioner -workman has approached this Court by invoking extra ordinary jurisdiction under Article 226/227 of the Constitution of India, for quashing the part of the Award dated 22.11.2011 (Annexure P -2), whereby, the petitioner has been denied the relief of reinstatement with all consequential benefits but only a compensation of Rs. 10,000/ - has been awarded.

(2.) THE workman has raised her grievance on the premise that she was employed as Mali with the respondent -Management on compassionate ground and joined services of respondent -Management as Mali on 1.6.2000 and continuously worked upto 3.7.2001 when her services were illegally terminated on 4.7.2001 without serving any notice or charge sheet. At the time of termination, she was drawing a salary Rs. 1800/ - per month. The workman on account of her illegal termination, raised an industrial dispute and the matter was referred to the Presiding Officer, Industrial Tribunal, Ludhiana. Before the Industrial Tribunal, respondent -Management heavily placed reliance on circular dated 1.6.2001, a copy of which has been annexed as Annexure P -4, to contend that in view of the circular issued by the Government of Punjab, the services of the workman was terminated with immediate effect. For the sake of brevity, circular dated 1.6.2001 (Annexure P -4) is extracted herein below: - -

(3.) THE State Govt. has considered the matter and has viewed such violations seriously. In view of this the following policy directive are issued to be effective forthwith: