TEJ PAL SINGH Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The present writ petition has been filed by Tej Pal Singh, an Assistant of Pharmacist, Super Bazar, Chandigarh assailing the award of the Labour Court dated February 14, 1994. The learned Presiding Officer, Labour Court had declined the reference.

(2.) The sum and substance of the controversy revolves around the following facts:-

(3.) The petitioner, who is a workman, was served with a demand notice on August 30, 1990 by the respondent Organisation; he was alleged to be absent from duty without leave; the workman applied that his mother was unwell and, therefore, he was unable to attend the duty; he had submitted certain applications for leave; after the inquiry, he was removed from service. When the dispute was referred to the Labour Court, as already mentioned above, the reference of the petitioner had been declined and it was held that services of the petitioner have not been illegally terminated.