GRIBU RAM Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner, who was employed as a Chaukidar with the respondent-Corporation was removed from service by its Managing Director vide order dated 19th Feb., 1983 (Annexure P-4) as, according to him, the charge of the theft levelled against petitioner stood established as a result of the domestic enquiry held against the petitioner. In the wake of this order, the petitioner issued a demand notice (Annexure P-5) raising a demand for his reinstatement and a copy was sent to the Labour-cum-Conciliation Officer, Ludhiana. As the Corporation did not agree to the demand of the petitioner, he moved the Labour Commissioner, exercising the powers of the State Government, requesting him to refer his case to the Labour court. This request of his has been declined by the Labour Commissioner vide his communication dated 7th Nov., 1983 (Annexure P-6). The ground stated for not referring the matter to the Labour Court is that the demand raised by the petitioner was not found worth adjudication by the Labour commissioner as the facts stated by him could not be ascertained as correct. The petitioner impugns this order of the State Government (Annexure P-6) on various grounds including that this order is totally vague and does not disclose any sound reason for not referring the matter to the (sic)