- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari for quashing the award dated 03.03.2015 (Annexure P-11).
(2.) Petitioner has raised an industrial dispute by serving a demand notice challenging his termination of services. The dispute raised by the petitioner was referred for adjudication to Industrial Tribunal, Patiala by the appropriate Government.
(3.) Case of the petitioner, in brief, was that he had joined as a Peon on 01.12.1992 with the Bhawanigarh Block Rural Cooperative House Building Society Limited, Bhwanigarh vide resolution dated 01.12.1992. Petitioner was designated as a Clerk vide resolution dated 07.01.1997. Petitioner worked with Bhawanigarh Block Rural Cooperative House Building Society upto 31.12.1999 and was then transferred to respondent-society. Petitioner joined with the respondent-society on 01.01.2000 and worked upto 31.05.2006. Petitioner was suspended on 21.03.2006 and charge-sheet was issued to him on 27.03.2006. Petitioner submitted his reply to the said charge-sheet on 25.05.2006. Petitioner was dismissed from service on 01.06.2006. The resolution whereby petitioner was dismissed from service was passed without issuing any show cause notice or affording any personal hearing to him.;