J.M. Tandon, J. - (1.) Karnail Singh petitioner was an employee of Messrs Adampur Doaba Co-operative Marketing - cum - Processing Society Limited, Adampur Doaba (respondent). His services were terminated with effect from Jan. 30,1971. He raised an industrial dispute and the following reference was made to the Labour Court for adjudication:- Whether termination of services of Karnail Singh workman is justified and in order ? If no, to what relief/exact amount of compensation is he entitled ?
(2.) The proceedings before the Labour Court were contested by the respondent. The following are the two relevant issues framed:- 1. Whether the termination of services of Karnail Singh workman is justified and in order ? 2. If not, to what relief/exact amount of compensation is he entitled ?
(3.) The Labour Court, Jullundur, vide its award dated April 8 1976 (Annexure P. 1) held that the termination of service of the petitioner was not justified. He was consequently ordered to be reinstated. He was not allowed back wages on the ground that he had not stated that lie had made efforts to seek alternative employment after his services were terminated by the respondent. It is against this order that the present writ petition has been filed by the petitioner.;