NATIONAL FERTILIZERS LTD., PANIPAT Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, HARYANA, FARIDABAD AND ANOTHER

JUDGEMENT

(1.) The Petitioner is a company having its production unit at Panipat. Respondent No. 2 served a demand notice (Annexure) P-5 claiming that his services should be regularised as he had put in more than 240 days of work. It is alleged by the respondent-workman that on the day he made the application (Annexure P-5) dated 28th May, 1981 his services were terminated. In view of the dispute raised, the State of Haryana referred the following dispute to the Industrial Tribunal for adjudication ;

(2.) I have gone through the pleadings with the help of the learned counsel for the parties.

(3.) Mr. Ashok Kumar Aggarwal, Senior Advocate, appearing for the Management, has raised two basic issues. Firstly, that the findings of the Tribunal was palpably wrong and not based on the evidence and; secondly, that no notice regarding termination of the services of-the workman having been issued, no reference on that matter could have been made by the State Government.