KANSHI RUM VERMA Vs. LABOUR COURT

JUDGEMENT

(1.) THIS judgment will dispose of Civil Writ Petition Nos. 3807 of 1977 and 1736 of 1978 by which the same order of the Labour Court has been impugned. The facts in the judgment are being given from C. W. P. No. 1736 of 1978.

(2.) THE case of the Municipal Committee, Mansa, petitioner, is that it recruited Kanshi Ram, respondent No. 2, as a Municipal Overseer on temporary basis in the pay scale of Rs. 200-10-280-15-430-20-450 plus D. A. as admissible under the Rules. The said respondent joined the post on September 4, 1974. It is alleged that the respondent was required to furnish a certificate from a recognized University that he had passed a diploma examination in engineering and his affidavit to the effect that he was not a dismissed employee, within a period of one week from the date of joining. It is then averred that he did not file the requisite certificate and the affidavit. Consequently, his services were terminated.

(3.) AFTER termination of the services, the respondent got the following question referred to the Labour Court: Whether the termination of the services of Kanshi Ram, workman, is justified and in order? If not, to what relief, exact amount of compensation is he entitled?