- (1.) THE contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially respondent -workman -Cheta Singh son of Naib Singh(for brevity "the workman") has raised an industrial dispute to reinstate him, against the Management of petitioner -Khalsa Senior Secondary School, Talwandi Sabo(for short "the Management"). The matter was referred to the Presiding Officer, Industrial Tribunal -cum -Labour Court, for adjudication. The Labour Court closed the evidence of the Management, by means of impugned order dated 29.11.2013(Annexure P -1).
(2.) AGGRIEVED thereby, the petitioner -Management has preferred the present petition, invoking the provisions of Article 227 of the Constitution of India.
(3.) AT the very outset, in exercise of power conferred under Article 227 of the Constitution of India, I hereby exempt the issuance of notice to the respondent -workman, in order to save him from the expenditure of counsel fees, litigation expenses in this Court and the delay in disposal of the case, particularly when he can well be compensated with adequate costs in this context. Be that as it may, however, in case, the workman is aggrieved by the order, in any manner, he would be at liberty to file a petition to recall this order without accepting the costs. After hearing the learned counsel for the petitioner - Management, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, the instant petition deserves to be partly accepted in this respect.;