- (1.) This petition has been moved by Manjit Singh under Articles 226/227 of the Constitution of India for quashing the award dated 9.8.1988 Annexure P.1.
(2.) The brief facts giving rise to this petition are that the petitioner has put in two years and six months' service with the respondent-Society as Cashier and was drawing Rs. 387/- per month by way of wages, when his services were terminated on 8.6.1981. There was a general strike by the employees of the Cooperative Societies in Punjab. The notice for this strike had been given to the Registrar, Cooperative Societies and higher authorities. The petitioner raised an industrial dispute that his services had been terminated without any notice, charge-sheet, inquiry or compensation. The Presiding Officer, Labour Court, Patiala vide the impugned award held that the workman is not entitled to any relief. This award is liable to be quashed in view of the reasons assigned in this petition.
(3.) I have heard the learned counsel for the parties, besides perusing the findings returned by the learned Presiding Officer, Labour Court with due care and circumspection.;