STATE OF PUNJAB Vs. ZORA SINGH, WORKMAN

JUDGEMENT

(1.) The petitioners have filed this Writ petition seeking a writ in the nature of certiorari for quashing award dated 16.9.1997 passed by the Presiding Officer, Labour Court, Ludhiana, Annexure P5.

(2.) The petitioners have averred that respondent No. 1 was appointed as part time Mali-cum-Chowkidar with effect from 5.12.1987 to 30.11.1990 for the first time and for the second time with effect from 1.12.1990 to 28.2.1993 at Industrial Training Institute at Manuke, Tehsil Jagraon, District Ludhiana on daily wages. It has been further averred in the petition that vide letter No. IT/EC/ 1/30337 dated 30.12.1992 by the Director Industrial Training and Technical Education Chandigarh, the services of respondent No. 1 were terminated on 14.1.1993 vide Annexure P-l

(3.) Notice of motion was issued and respondent No. 1 filed his written statement.