- (1.) This Letters Patent Appeal has been filed by the workman challenging the order dated 07.09.2012 passed by the learned Single Judge, whereby the writ petition (CWP No. 17495 of 2012) filed by the appellant for quashing of the award passed by the Industrial Tribunal, Ludhiana vide which the reference was answered against the appellant, has been dismissed.
(2.) After hearing the appellant, who is appearing in person, and going through the award of the Labour Court and the order of the learned Single Judge, we do not find any ground to interfere in this appeal.
(3.) In the present case, the services of the appellant were terminated in the year 2006. The State Government through Addl. Labour Commissioner had referred the matter to the Industrial Tribunal under Section 10(1)(c) of the Industrial Disputes Act, 1947 for adjudication of the dispute as to whether the termination of services of the workman on the charge of absence from duty was illegal and was a result of unfair labour practice. Before the Industrial Tribunal the workman neither led any evidence nor cross-examined the witnesses of the management. He also failed to prove that the termination of his services was a result of unfair labour practice. Ultimately, the Industrial Tribunal answered the reference against the workman.;