- (1.) These appeals are directed against the judgments and orders dated 04. 09.2001 in L. P. A Nos. 1311 of 1991 and 1356 of 1991 and 7.3.2002 in L. P. A. No. 1356 of 1991 passed by the High Court of punjab and Haryana. introductory FACT :
(2.) The Respondent herein was appointed by the Appellant in the post of Legal Assistant; the qualification wherefor was degree in law with a practicing licence. The nature of his duties was to prepare written statements and notices, recording enquiry proceedings, giving opinions to the Management, drafting, filling the pleadings and representing the Appellant in all types of cases, viz. , civil, labour and arbitration references independently. He was also conducting departmental enquiries against the workmen employed in the industrial undertaking of the Appellant. He was placed on probation. While he was serving the Appellant in the said capacity, allegedly a decision was taken to abolish the said post pursuant to the recommendations of the Federation of Cooperative sugar Mills Ltd. , as a result whereof his services were dispensed with.
(3.) An industrial dispute was raised by the respondent which was eventually referred to the Labour Court by the Appropriate Government for adjudication as regard the question as to whether the termination of his services was justified. LABOUR COURT:;