Charan Singh vs Polc Ii Faridabad And Anr
2024 Latest Caselaw 4794 P&H

Punjab-Haryana High Court

Charan Singh vs Polc Ii Faridabad And Anr on 4 March, 2024

                                                                                        2024:PHHC:030577
                            215

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                                                                   CWP-18650-1997
                                                                   DECIDED ON: 04.03.2024

                            CHARAN SINGH                                      .....PETITIONER
                                                              VERSUS

                            POLC II FARIDABAD AND ANR                         .....RESPONDENTS

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:     Mr. Anil Shukla, Advocate
                                         for the petitioner.

                            SANJAY VASHISTH, J (ORAL)

1. Present writ petition has been filed by the workman,

challenging the award dated 27.01.1997, passed by learned Industrial

Tribunal-cum-Labour Court - II, Faridabad, whereby reference No.164 of

1995 under Section 10 (1) (c) of the Industrial Disputes Act, has been

answered against him.

2. Though, learned Court gave its observation that as per some of

the entries, petitioner - workman is found to be working as a Clerk in the

office of Municipal Committee, Palwal, but the reference cannot be

answered merely on the basis of the said fact.

3. Moreover, in the letter written by the Secretary for Executive

Officer, Municipal Committee, Palwal (appended with the writ petition as

Annexure P-4), a fact has been recorded that petitioner - workman worked

from May, 1994 to October, 1994, but only a photocopy of the said letter has

been produced on record and has not been proved, in accordance with law.

authenticity of this order/judgment

CWP-18650-1997 -2-

4. Present writ petition pertains to the year 1997 and with the

efflux of time, it is highly doubtful that whether any cause still survives with

the petitioner. Moreover, nothing substantial in favour of the petitioner has

been brought on record to prove his employment with the Municipal

Committee, Palwal.

5. This Court does not find any substantial reason to interefere

with the findings recorded by learned Presiding Officer, Labour Court - II,

Faridabad, in award dated 27.01.1997.

6. In view of the aforementioned observations, present writ

petition stands dismissed.

                                                                          (SANJAY VASHISTH)
                            04.03.2024                                          JUDGE
                            Lavisha

                            Whether speaking/reasoned        Yes/No
                            Whether reportable               Yes/No







authenticity of this order/judgment