KULDEEP SINGH Vs. PRESIDING OFFICER, LABOUR COURT, PANIPAT

JUDGEMENT

(1.) Notice of motion was issued in this petition on Sept. 20, 1996 on the contention of the petitioner that was entitled to the grant of back wages, at least from the date of demand notice. Efforts to compromise the matter before the Lok Adalat have failed on Oct. 21, 2016 and the case has been returned for decision on merits. The brief facts of the case are as follows:-

(2.) The petitioner was appointed as a Secretary in the Karnal Central Cooperative Bank Limited, Karnal on Feb. 07, 1985. His services were terminated on Feb. 20, 1986.

(3.) Aggrieved by the termination, the petitioner filed CWP No.9567 of 1988. The respondent-Bank raised the objection that the petitioner had not availed of his alternative remedy provided under the Industrial Disputes Act, 1947 ("1947 Act").before the Labour Court. The writ petition was admitted. On Sept. 23, 1992 when the petition came on for final disposal the petition was withdrawn to approach the Labour Court to avail alternative remedy.