PURAN CHAND Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) Petitioner has invoked the extraordinary jurisdiction of this Court under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari for quashing award dated 1.10.2001, Annexure P-5, vide which his claim statement has been dismissed and also a writ of mandamus for directing the respondents to reinstate him in service with continuity of service and full back wages.

(2.) In the writ petition, petitioner (in short the workman) has averred that he joined service as Peon on 18.10.1871 with respondent No. 2, namely, the Barara Co-op. Mar-keting-cum-Processing Society Limited, Barara, District Ambala (hereinafter referred to as the management). His services were illegally terminated on 1.7.1985. The matter was taken before the Labour Court which, vide its award dated 3.2.1988, held his termination to be illegal yet did not grant relief of reinstatement owing to poor financial condition of the respondent-management and in turn ordered for payment of Rs. 14,000/- as retrenchment compensation. The said award was challenged by the petitioner-workman by filing a writ petition before the High Court which, however, was dismissed and the impugned award upheld. His further case is that he came to know the respondent-management vide resolution dated 1.9.1988 gave appointment to one Rameshwar Dass on the post of Peon but just to deprive his legal right under Section 25H of the Industrial Disputes Act, 1947 (for brevity, the Act) intentionally designated him as Chowkidar. Petitioner also came to know that the respondent-management farther appointed two more persons, namely, Dharam Raj and Pardeep Kumar as Conductor and Clerk respectively. He then served a demand notice dated 20.1.1997 thereby requesting the management to appoint/re-employ him in service with effect from 1.9.1988, the date when Rameshwar Dass was appointed. On raising of an industrial dispute by the petitioner-workman, the matter finally came up before the Labour Court, where he presented his claim statement. Upon notice of claim application, the management filed its written statement. A preliminary objection was taken to the effect that the claim application is barred by time as cause of action arose to the workman on 1.9.1988 when Rameshwar Dass was allegedly appointed but the workman raised the dispute on 20.1.1997 i.e. after a long delay of eight years. On merits, the averments made in the claim application were denied. It was stated that the management did not appoint any fresh incumbent on the cost of Peon to which category the workman belonged at the time of retrenchment, as alleged by him. Replication was filed by petitioner to the written statement thereby denying the averments of the written statement and reiterating the one in the claim application.

(3.) The learned Labour Court on appreciation of oral as well as documentary evidence adduced by the parties before it, dismissed the claim application vide award dated 1.10.2001, Annexure P-5. This is how the present writ petition has come to be filed before this Court.