KARAM CHAND Vs. PRESIDING OFFICER, LABOUR COURT, GURDASPUR

JUDGEMENT

(1.) This writ petition is filed challenging the order of the Labour Court, Gurdaspur, dated 1.6.1990.

(2.) The petitioner was appointed in the service of the Punjab Roadways as Conductor on 2.12.1978. The services of the petitioner were terminated on 21.6.1979. According to the petitioner, his services were terminated illegally on the basis of the false complaint against him. Though the services of the petitioner were terminated in the year 1979, he raised a dispute only on 12.10.1987. Thereupon the question namely "whether the termination of services of Shri Karam Chand, workman is justified and in order ? If not, to what relief, exact amount of compensation he is entitled" has been referred to the Labour Court for adjudication.

(3.) The Labour Court held that the termination of services of the workman was neither justified nor in order. As he put in less than 240 days' service, his case for reinstatement with continuity of service and full back wages was declined. Instead the Labour Court directed that a fresh appointment be given to the workman as and when the award became enforceable in law.