WORKMAN OF ZILA PARISHAD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) An Industrial dispute raised by the petitioner workmen of Zile Parishad, Gurdaspur, was referred for adjudication to the Industrial Tribunal, Punjab. The Tribunal informed the parties that the next date of hearing in the reference was 21.4.1982 at 9.30 A.M. Circuit House, Amritsar. The representative of the workmen appeared on that date and the case is said to have been adjourned to April 30, 1982 at Amritsar. On the adjourned date, the workmen claim that they submitted their written arguments carrying a note to the following effect: If your Hon'ble Court is not satisfied with these arguments, then it is requested that some date be fixed for further arguments, so that full justice be done with the case as well as with the unfortunate workmen,"

(2.) Thereafter, the Tribunal as per its letter (Annexure P-3) with the petitioner informed the parties that the case had been fixed for 10.5.1982 at Amritsar. Before the parties could appear on that date, the Tribunal as per its award dated 26.4.1982 declined relief to the workmen and answered the reference against them. Thus, the award was delivered even before the written arguments were submitted by the workman. It is this award that has been impugned in this petition filed under Article 226 of the Constitution.

(3.) No one has appeared on behalf of the respondents nor has may written statement been filed.