- (1.) Application for placing on record appointment letter (Annexure P3) is allowed, subject to all just exceptions. Appointment letter (Annexure P3) is taken on record. Civil Writ Petition No. 9709 of 2014 Civil Misc. No. 9455-CWP of 2014
(2.) The challenge in the present writ petition is to the award dated 19.9.2012 (Annexure P1) whereby the Industrial Tribunal at Amritsar has decided issue No. 2 against the petitioner and held that as per the appointment letter, the headquarters of the petitioner was at Jammu and mere fact that the workman had worked at Amritsar and his residence was at Amritsar, that could not change the headquarters. It was further held that the Tribunal had no territorial jurisdiction to try the reference. Issues No. 1, 1-A and 3 were not decided in view of the fact that the issue No. 2 had been decided against the petitioner-workman.
(3.) Counsel for the petitioner has vehemently submitted that since the workman was appointed as Area Business Manager, therefore, his work was to be done within Amritsar District and the Labour Court at Amritsar would have the jurisdiction and the impugned award was not justified and the reference should have been decided on merits.;