- (1.) THIS order will dispose of Civil Writ Petition Nos. 6051 of 1985 and 10768 of 1991, both having arisen from the same reference.
(2.) GURDEV Singh, respondent No. 3 was appointed as Tractor Driver on February 28, 1969 at Neelokheri. Services of this respondent workman were terminated on May 2,1977 while he was posted at Neelokheri. He was paid one month's salary in lieu of notice. The workman feeling aggrieved by the order of termination, served a demand notice on July 20, 1978 but the matter was not referred to the Labour Court for adjudication. After about five years thereof, the workman served another demand notice dated March 31, 1982. This demand notice was referred to the Labour Court for adjudication vide notification dated September 13,1983. It may at this stage be noticed that the office of the petitioner Corporation is located at Chandigarh and it was perhaps for this reason that the Chandigarh Administration referred the dispute to the Labour Court, Union Territory, Chandigarh in exercise of its powers under Section 10 (1) (C) of the Industrial Disputes Act (for short 'the Act' ).
(3.) THE Labour Court, Union Territory, Chandigarh by its award dated March 26, 1985 came to the conclusion that the order of termination of services was illegal and unjustified and that the workman was entitled to reinstatement in service with continuity of service and all benefits including back wages. The petitioner Corporation filed Civil Writ Petition No. 6051 of 1985 challenging the said award of the Labour Court.;