STATE OF HARYANA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In this Writ Petition filed under Articles 226/227 of the Constitution of India the State of Haryana has prayed for quashing the award of the Labour Court, Rohtak.

(2.) The brief facts of the case are that the services of Shri Hans Raj, workman, respondent No. 2, who was serving as an Electrician in Haryana Roadways, Gurgaon were terminated vide order dated 22.4.1971 w.e.f. 10.12.1970. The workman challenged the order of termination by filing a Civil Suit in the Court of Sub Judge, Gurgaon which was decreed in his favour vide judgment dated 28th August, 1975. The State of Haryana preferred an appeal against the judgment and decree of the trial Court in the Court of Additional District and Sessions Judge, Gurgaon, who while dismissing the appeal, held as under :-

(3.) The Labour Court framed the following issues :-