AMANDEEP SINGH Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, AMRITSAR

JUDGEMENT

(1.) This appeal has been filed by the appellant Amandeep Singh against the order dated 02.12.2014, passed by the learned Single Judge, whereby the petition filed by the appellant seeking quashing of the award dated 02.12.2014 (Annexure P-1) passed by the Presiding Officer, Industrial Tribunal, Amritsar, by which the reference had been answered against him has been dismissed.

(2.) Resolution No. 30 dated 26.05.2001 (Annexure P-2) was passed by the Executive Engineer Panchayat Samiti Tarsika, District Amritsar, whereby it was proposed that keeping in view the public interest, the appellant be appointed as a Tax Collector. The said Resolution was sent to the Director Rural Development and Panchayat Department, Chandigarh for necessary approval.

(3.) The approval was granted by the Deputy Secretary Punjab Government Rural Development & Panchayat Department on 20.12.2001. In consequence thereof, the appellant joined as a Tax Collector in the office of Executive Officer Panchayat Samiti, Tarsika on 21.12.2001. He worked as Tax Collector upto 28.02.2002 when his services were dispensed with.