- (1.) This petition for writ is preferred to question correctness of the award dated 27.3.2004 passed by the Labour Court, Sri Ganganagar.
(2.) The facts necessary to be noticed for adjudication of this petition for writ are that the appropriate government under its notification dated 5.4.2003 referred an industrial dispute to the Labour Court, Sri Ganganagar for its adjudication in the terms that "whether the action of Chairman, Managerial Selection Committee, The Ganganagar Central Cooperative Bank Limited, Sri Ganganagar is just and valid in imposing a penalty of removal upon Moolchand S/o. Shri Ramchandra Maheshwari C/o. Secretary, C.I.T.U. District Committee, Sri Ganganagar by the order No.19962-92 dated 25.8.1994 If not, then for what relief the workman is entitled
(3.) The workman filed a statement of claim before the Labour Court with assertion that appointment was accorded to him as Manager with the Ganganagar Central Cooperative Bank Limited by the order dated 22.7.1985. He was promoted to the "B" grade on 8.1.1994. A charge-sheet for committing misconduct was served upon him and as a consequent thereto penalty of removal from service was imposed upon him on 25.8.1994. As per the workman, the order dated 25.8.1994 was bad on several counts including for violation of the procedure prescribed to hold regular enquiry.;