STATE OF PUNJAB Vs. OM PARKASH

JUDGEMENT

(1.) The challenge in this writ petition at the behest of the State of Punjab is to the Award of the Labour Court, Patiala dated April 24, 1985.

(2.) Respondent Om Parkash was appointed as Beldar in Anandpur Sahib Hydel Project on 19.10.1981 on monthly wages as a work-charged employee and was promoted as Work-Munshi on 1.1.1982. He was reverted to his original post on 6.8.1982 and thereafter he did not report for duty.

(3.) The workman raised an industrial dispute alleging that his services had been illegally terminated and the Labour Commissioner, Punjab, Chandigarh referred the following dispute for adjudication to the Labour Court, Patiala under Section 10(1) of the Industrial Disputes Act, 1947 :