- (1.) This petition has been moved by Tarsem Singh under Articles 226/227 of the Constitution of India for modifying the award dated 8.5.1987 Annexure P.1.
(2.) The facts in brief are that the petitioner was appointed as a Clerk on 15.1.1972 in the Central Cooperative Bank Limited, Tarn Taran, which stood amalgamated with the Amritsar Central Cooperative Bank, Limited Hall Gate, Amritsar. His services were terminated by not allowing him to join his duty with effect from 3.9.1979. He served a demand notice. Thereupon, the reference was made to the Labour Court, Amritsar. Vide impugned order, the Labour Court held that the workman is reinstated with continuity of service without back- wages. This award is liable to be modified to the extent that the petitioner is also entitled to get full backwages for the reasons embodied in this petition.
(3.) None has come forward on behalf of the respondent - The Amritsar Central Cooperative Bank Limited, Hall Gate, Amritsar to argue this petition.;