Punjab-Haryana High Court
Tara Chand vs . The District Manager, Hafed, Sirsa on 24 September, 2010
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.17348 of 2010
Tara Chand Vs. The District Manager, Hafed, Sirsa
and another
Present: Mr.Sandeep Kotla, Advocate,
for Mr.Paramjit Jakhar, Advocate,
for the petitioner.
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RANJIT SINGH, J.
The finding by the Labour Court is that there was nothing wrong with the termination order passed in respect of the petitioner- workman. His removal was held to fall under Sections 2(oo) (bb) of the Industrial Disputes Act. Accordingly, the Labour Court held that the petitioner could not be extended any benefit either of reinstatement or compensation. Reference has been made by the Labour Court to large number of judgments to show that no case for reinstatement of the petitioner would be made out as his appointment was dehors the rules if it could not be established that he has completed 240 days service to plead violation of any provision of the Industrial Disputes Act. I am not inclined to interfere in the impugned award.
Dismissed.
September 24, 2010 ( RANJIT SINGH ) ramesh JUDGE