S.S. Sodhi, J. - (1.) On June 21, 1972 an order was passed terminating the services of the petitioner, a bus Conductor of Punjab Roadways. The justification of this order was called in question before the Labour Court, Patiala in a reference made to it under the Industrial Disputes Act.
(2.) It was the case of the petitioner that his services had been terminated without any domestic enquiry having been held against him. The action taken was consequently illegal and he was entitled to reinstatement with full back wages and also continuity in service. The respondent management on the other hand, asserted that a regular departmental enquiry had been held against the petitioner and it was in pursuance thereof that the services of the petitioner had been terminated.
(3.) This stand of the management was upheld by the Labour Court and it was consequently held by the impugned award of the Labour Court of Dec. 14, 1976 (Annexure P/16) that the termination of the services of the petitioner was justified and he was, thus not entitled to any relief claimed.;