- (1.) This petition has been moved by Hardial Singh under Articles 226/227 of the Constitution of India for quashing the award dated 1.4.1987 Annexure P.8.
(2.) The facts in brief are that Hardial Singh - petitioner (hereinafter to be referred as 'the workman') was working as Salesman on a monthly salary of Rs. 453.80 with the respondent- Society. He had served there for three years. He has alleged that his services were terminated on 5.6.1981 without notice, charge-sheet or inquiry. The Labour Court vide the impugned award has not decided the matter in accordance with law or as per the evidence and being perverse is liable to be modified to the extent that the petitioner is entitled to reinstatement and the remaining part of the service benefits, in addition to already awarded in the impugned award.
(3.) On demand notice, the matter was referred to the Presiding Officer, Labour Court, Bathinda. The following issues were framed : 1. Whether the order of termination of service of the workman is justifiable at law and in order ? 2. Whether the reference is bad in law for the reasons mentioned in the preliminary objections of the written statement ? 3. Relief. After hearing the respective representatives of the parties and examining the evidence on record, the learned Presiding Officer, Labour Court held that the workman shall be entitled to wages till today. Feeling aggrieved therewith, the workman has filed this petition.;