JAGJIT SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This writ petition is filed to quash the award passed by the Presiding Officer, Labour Court, Bathinda, dated 5.5.1994.

(2.) The petitioner was working as Secretary in the Charik Co- operative Agricultural Service Society Limited from February, 1982. According to the petitioner, the Administrator of the said Society was bent upon to terminate his services and his services were terminated on 30.4.1987 by fabricating a case against him. On a petition filed by the petitioner, the Deputy Registrar directed the reinstatement of the petitioner and the said order was confirmed by the Registrar, Co-operative Societies Punjab, Chandigarh by an order dated 19.10.1988 vide Annexure P-1. Thereafter the petitioner was taken back in service on 28.1.1989 and again the Society terminated the services of the petitioner verbally on 25.6.1989 without issuing any notice and without complying with the provisions of section 25-F of the Industrial Disputes Act. Thereafter the petitioner raised an industrial dispute which was referred to the Labour Court, Bathinda. By the impugned award, the Labour Court held that the petitioner resigned the job and the same was accepted by the Society in due course and, therefore, it was not a case of termination of services of the petitioner.

(3.) Aggrieved by the said award, the petitioner filed the present writ petition.