YUSAF MASIH Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, JALANDHAR

JUDGEMENT

(1.) For the reasons stated in applications, same are allowed. Delay of 371 days in re-filing and 17 days in filing the appeal is condoned.

(2.) Before the learned Single Judge, the appellant had laid challenge to the award dtd. 23/11/2012 (Annexure P-6 with the writ petition) passed by the Presiding Officer, Industrial Tribunal, Jalandhar (for short 'the Tribunal') whereby, the reference of an industrial dispute raised by the appellant as regards termination of his services, had been answered against him.

(3.) The facts, in brief, as noticed by the learned Single Judge in the impugned order, are that the appellant had claimed to have been appointed as Sewerman by the respondent-Management at a salary of Rs.2,255.00 per month. He further claimed to have joined the duties on 1/2/1999 and that his services were terminated on 1/3/2001, without issuance of any charge-sheet or notice nor any inquiry was conducted and without payment of retrenchment compensation.