- (1.) IN this petition filed under Articles 226/227 of the constitution of India, the petitioner-workman seeks invalidation of the award of the Labour Court dated 13-5-1993, Annexure P-3, and prays for other consequential reliefs.
(2.) THE backdrop in which the prayer for setting aside the impugned, award has been made deserves to be noticed first:
(3.) AS per averments made in the petition, the services of the petitioner who was working as Secretary with respondent No. 2 were terminated on 27-6-1983 without serving a show-cause notice, conducting any enquiry or paying retrenchment compensation. It was pointed out by the Assistant registrar, Co-operative Societies, Sunam vide communication dated 21-7-1983 that the resolution terminating the services of the petitioner was passed by the members of the Society not competent to do so. Accordingly, the Managing Director of the respondent-society was directed to pass a fresh resolution.;