J.S.NARANG, J. - (1.) The petitioner had questioned the order of termination dated August 18,1989 by way of seeking reference under Section 10(1)(c) of the Industrial Disputes Act, 1947, (hereinafter referred to as "the Act"). The appropriate government made the reference and the matter was adjudicated upon by the Labour Court. It has been held that the workman is not entitled to reinstatement but the compensation paid was short by a sum of Rs.73.50 and that the same has been computed by enhancing the same to the extent of Rs.500.00 payable by the management. This award dated July 28,1993, made by the Labour Court, has been made the subject matter of challenge in the present petition.
(2.) It has been averred that the workman had put in eight years of service with the respondent Board (Punjab State Electricity Board,Patiala) as work charge driver and was drawing Rs.1497.00 p.m. by way of wages. It has been alleged that he had been wrongly terminated without any notice, charge sheet, enquiry or payment of compensation.
(3.) The respondent Board contested the claim of the workman by filing a detailed written statement. It is the stand of the Board that the workman had rendered one year and four months service w.e.f. March 21,1988 to August 17,1989. The workman had been retrenched and that the retrenchment compensation to the tune of Rs.675/- was offered to him which was duly accepted by him. However, the workman refused to receive the notice period pay which the respondent Board was ready to pay. Since the workman had been retrenched from service in accordance with law, therefore, is not entitled to any relief.;