CHIEF ADMINISTRATOR, HARYANA URBAN DEVELOPMENT AUTHORITY, PANCHKULA Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) Challenge in this petition under Articles 226/227 of the Constitution of India is to the award dated 27.4.2002 passed by the learned Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat, vide which the labour Court set aside the termination order of the workman Ms. Meenu Arora and directed her reinstatement with continuity of service and back wages.

(2.) Learned counsel appearing for the Chief Administrator, Haryana Urban Development Authority, Panchkula (hereinafter referred to as the HUDA), while impugning the said award, inter-alia raised the following contentions :-

(3.) In order to appreciate these contentions raised on behalf of HUDA, reference to basic facts would be necessary.