STATE OF PUNJAB Vs. JASPAL SINGH

JUDGEMENT

(1.) IN this petition, a challenge was made to the award of the Labour Court, Patiala. 8. 8. 1980 whereby the Labour Court directed the petitioner to reinstate the 1st. respondent workman into service with continuity of service and full back wages.

(2.) THE 1st respondent was employed as a conductor on 12. 9. 1978. His services were terminated by an order dated 1. 3. 1979. The workman raised an industrial dispute which was referred to the Labour Court for adjudication.

(3.) LEARNED Deputy Advocate General, Punjab, contended that in the order of appointment, it is clearly mentioned that the services of the Ist respondent can be terminated at any time without notice or assigning any reason and according to him this amounts to an agreement between the workman and the management and the services of the Ist respondent have been terminated by virtue of this agreement and in such a case the principle of 'last come first go' does not apply.