- (1.) In this writ petition, the petitioners have sought quashing of Annexure P-3, vide which a reference was made by the Additional Labour Commissioner, Punjab, and order dated 4.5.1989, Annexure P-6, passed by the Presiding Officer, Labour Court, Bhatinda vide which the request of the petitioner for framing of an additional issue that the workman had resigned from his job in the proceedings of reference No. 462/88 was declined.
(2.) The State Government while exercising its powers under SEction 10(1) of the Industrial Disputes Act, 1949, referred the following dispute for adjudication to the Labour Court, Bhatinda, respondent No. 3 : "Whether termination of services of Sh. Jang Singh workman is justified and in order If not, to what relief/exact amount of compensation he is entitled -
(3.) The petitioner's case is that the workman had voluntarily submitted his resignation which was accepted by the management and as such there was no termination of the services of the workman and the Labour Court had erred by not framing the additional issue, as prayed for.;