STATE OF HARYANA Vs. PARDEEP KUMAR AND ANOTHER

JUDGEMENT

(1.) The petitioners have filed a writ in the nature of certiorari for quashing the award dated January 21, 1999 (Annexure P -1).

(2.) It has been averred that respondent No. 1 was engaged as a Labourer on daily wages basis by the Forest Guard for different period for plantation purposes. Respondent No. I was not removed on August 1, 1995, but as alleged by the petitioner, he left the job on his own. Respondent No. 1 then served a demand notice under Sec. 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act').

(3.) We have heard Shri Raghbir Chaudhary, Senior Deputy Advocate General, Haryana, for the petitioners and Shri R.K. Malik, counsel for workman - respondent No. 1 and perused the annexures attached thereto.