G.S.SINGHVI, J. - (1.) This appeal is directed against order dated January 14, 1992 vide which the learned single Judge allowed C.W.P. No. 10446 of 1990 filed by respondent No. 1 and quashed award dated March 27, 1990 passed by Labour Court, Bhatinda.
(2.) Although none has appeared on behalf of the appellant, after hearing learned counsel for respondent no. 1 and perusing the record, we are convinced that the impugned order deserves to be set side with a direction that the writ petition filed by respondent No. 1 may be decided afresh.
(3.) A perusal of the record shows that the appellant was appointed as Office Clerk on October 9, 1984 in the employment of Modern Rice Mill, Bagha Purana (for short 'the Mill') which is an undertaking of respondent No. 1. He continuously worked in the Mill till March, 1987 when his services were terminated without complying with the provisions of Chapter V-A of the Industrial Disputes Act, 1947 (for short, 'the Act'). The appellant challenged the termination of his service by raising an industrial dispute. During the course of conciliation proceedings, the parties entered into a settlement. The terms of settlement were reduced in writing on March 17, 1988 and were duly signed by the workman-appellant and the representative of the Mill. The appellant was taken back in service w.e.f. October 3, 1998 However, his services were again terminated on April 8, 1989 without any notice or compensation. He challenged the same by raising an industrial dispute which was referred by the Government of Punjab to Labour Court, Bhatinda under Section 10(l)(c) of the Act.;