- (1.) Petitioner Ved Parkash (hereinafter referred to as, the workman) working as an electrician with the Rohtak Central Co-operative Bank Limited, Rohtak i.e. respondent No.2 (hereinafter referred to as, the management) pursuant to appointment letter (Annexure P-1) dated 12.10.1982 had faced termination of his services vide order (Annexure P-3) dated 13.7.1993 with immediate effect. His monthly emoluments were enhanced from Rs.100/- to Rs.300/- per month w.e.f. 1.8.1986 vide order (Annexure P-2) dated 28.8.1985. On industrial dispute having been raised, the Government referred the same for adjudication by the Industrial Tribunal-cum-Labour Court, Rohtak (hereinafter referred to as, the Labour Court). Answering the reference against the workman, termination of his services was held to be justified by the Labour Court vide Award (Annexure P-4) dated 31.7.1996.
(2.) By way of this petition, the workman has sought quashing of Award (Annexure P-4) and has prayed for reinstatement in service with full back wages.
(3.) Plea of the workman is that he was working as an electrician and it was requirement of continuous nature. It is claimed that work of electrician with the management has rather increased than before.;