RAJ MANI Vs. INDUSTRIAL TRIBUNAL AMRITSAR

JUDGEMENT

(1.) VIDE award dated 12.08.2011, rendered by Presiding Officer, Industrial Tribunal, Amritsar, claim made by the petitioner (workman) was declined and the reference was answered against him. That is how, workman is before this court. Parties to the lis, hereinafter, would be referred to by their original positions before the Industrial Tribunal.

(2.) PETITIONER -workman raised an industrial dispute vide demand notice dated 14.07.1999. It was averred that he had been working as Electrician with the respondentmanagement for the last 10 years at a monthly salary of Rs. 3,500/ -. Further, petitioner had worked continuously till 06.05.1999, when on 07.05.1999 his services were brought to an end, without any show cause notice, issuance of charge - sheet or holding any inquiry. Further, termination of the service of the workman was in apparent violation of the provisions of Sections 25F, 25G and 25H of the Industrial Disputes Act, 1947.

(3.) IN defence, it was pleaded, inter alia, that there never existed any relationship of a master and servant between the parties. It was denied that the workman ever worked with the management as an Electrician and drew a salary of Rs. 3,500/ - per month. Therefore, there could hardly be any occasion to terminate the services of the workman.