(1.) AN Award dated 3. 7. 2003 in Ref. No. 166/2001 is called in question by the petitioner.
(2.) THE issue referred to the Industrial Tribunal was, as to whether the termination of the respondent on 5. 3. 1990 is justified or not.
(3.) THE case of the respondent is that, he was appointed as Helper on 26. 5. 1984 and he was terminated from service on 5. 3. 1990.