KARAM SINGH Vs. PRESIDING OFFICER, LABOUR COURT, BATHINDA AND ORS.
LAWS(P&H)-2016-8-372
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 11,2016

KARAM SINGH Appellant
VERSUS
Presiding Officer, Labour Court, Bathinda And Ors. Respondents

JUDGEMENT

P.B. Bajanthri, J. - (1.) CM No. 9256 of 2016 - This is an application for placing on record accompanying affidavit. Heard. Allowed. Affidavit is taken on record. CM stands disposed of. Main case. The appellant has questioned the award dated 04.04.1994 passed by the Labour Court, Bathinda.
(2.) Petitioner was working as a Milk Procurement Assistant, since 02.09.1974. While he was working at Milk Chilling Centre, Bajakhana, his services were transferred to Badal Centre, Badal on 29.02.1988. One Sh. G.C. Bhardwaj, Feed Development Officer served the order of transfer on the petitioner on 02.03.1988. The petitioner refused to accept or receive transfer order and abused Sh. G.C. Bhardwaj in filthy language. In this regard, Sh. G.C. Bhardwaj submitted a complaint before the Managing Director on 03.03.1988 (Annexure A1). With reference to the aforesaid complaint as well as petitioner failed to reach the target in procuring milk, on these two allegations disciplinary proceedings were initiated and concluded in imposing the penalty of termination from service on 08.01.1992.
(3.) Feeling aggrieved by the order of termination he raised an Industrial dispute. The reference was heard by the Labour Court, Bathinda and upheld the order of termination on 04.04.1994. Thus, the petitioner is before this Court.;


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