AUTOCENTRE WORKSHOP Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) -By this writ petition the petitioner/employer challenges the award dated 5th July 1999 made by the Labour Court. On 4th August 1980 a reference at the behest of the respondent/workman has been made by the Secretary (Labour), Delhi Administration, Delhi on the following terms for adjudication: "Whether the termination of services of S/Shri Abdul Hamid and Hayat Singh is legal and justified and, if not, to what relief are they entitled and what directions are necessary in this respect?"

(2.) The case set up by the respondent Nos. 3(i) Abdul Hamid & 3(ii) Hayat Singh, workmen in the statement of claim, before the Labour Court, is as follows:

(3.) The petitioner company in their written statement before the Labour Court urged as follows: