P.B. Bajanthri J. - (1.) In the instant writ petition, the petitioner has questioned the validity of the award passed by the Industrial Tribunal-cum-Labour Court dated 25.02.2011.
(2.) The petitioner is stated to have been appointed as Safai Karamchari on 26.1.1997. He has worked upto 16.1.2000. The Industrial Tribunal framed the following issues: 1. Whether the services of Shri Satbir Singh have been terminated validly or not? If not, whether he is entitled to any relief? OPW 2. Whether the workman has abandoned the services validly as alleged, if so to what effect. OPM 3. Whether the demand notice/reference is not maintainable as alleged ? OPM 4. Relief.
(3.) After perusal of the evidence oral as well as documentary, the Labour Court has held that the petitioner has completed 240 days and there is violation of Section 25-B of the ID Act. Only the reason for declining the relief is that the petitioner had himself abandoned the job from 16.1.2000 and the Labour Court relied on decision reported in 1999-1-LLJ-224. The sum and substance for not granting relief to the petitioner is that he has abandoned the job. At the same time, the Labour Court has failed to appreciate whether respondent-employer had issued any notice relating to abandoning the job and seeking the petitioner to report back to duty from absence.;