GURU JAMBHESHWAR UNIVERSITY Vs. DHARAM PAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, has been preferred against the judgment and order dated 21.3.2005 of a Division Bench of High Court of Punjab and Haryana, whereby the writ petition filed by the appellant challenging the award dated 9.11.2004 of the Industrial Tribunal-cum-Labour Court, Hisar, was summarily dismissed.

(3.) The respondent Dharam Pal issued a notice dated 20.1.1998 under Section 2A of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') alleging that he was employed as an unskilled workman by the appellant Guru Jambheshwar University, Hisar, on 2.10.1995, but his services were illegally terminated on 15.1.1998. As the conciliation proceedings could not fructify, the Government of Haryana referred the dispute under Section 10(1) of the Act for adjudication by the Industrial Tribunal-cum-Labour Court, Hisar (hereinafter referred to as 'the Labour Court") regarding the validity of the termination of services of the respondent Dharam Pal and the relief which he was entitled to get in case the termination order was found to be illegal.