PIONEER SPORTS WORKS (P) LTD , NAKODAR ROAD, JALANDHAR Vs. PRESIDING OFFICER, LABOUR COURT, JALANDHAR AND OTHERS

JUDGEMENT

(1.) This petition has been moved by M/s Pioneer Sports Works (P)Ltd., Nakodar Road, Jalandhar under Articles 226/227 of the Constitution of India for quashing the impugned award dated 19.2.1987 (Annexure P.3).

(2.) The brief facts giving rise to this petition are that Lachhman Dass - respondent joined the service of the petitioner in April, 1979 as Tennis Guttingman on piece rate basis. He was earning about Rs. 600/- per month. The Management was not marking his attendance. On this, he made a complaint to the Labour Inspector, Jalandhar. This act of his annoyed the employer. On demand of bonus and leave encashment from the employer,his services were terminated with effect from 22.6.1983 without any charge-sheetor show cause notice.

(3.) Lal Chand - respondent joined the service of the petitioner in January, 1978 as Tennis Guttingman on piece rate basis. He was earning about Rs. 550/- per month.