MANMOHAN SINGH Vs. THE PRESIDING OFFICER AND ORS.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari for quashing the award dated 23.03.2010.

(2.) Petitioner had raised an Industrial dispute by serving a demand notice challenging his termination. The appropriate Government referred the said dispute for adjudication to the Industrial Tribunal-cum-Labour Court-I, Chandigarh.

(3.) The case of the petitioner, in brief, was that his services had been illegally terminated by the respondentManagement. The inquiry officer had not afforded proper opportunity to the petitioner to enable him to put up his case. Petitioner had no concern with regard to manipulation made in account Nos.4500 and 4580. The claim was putforth by the brother of the petitioner.