A L METALS Vs. PRESIDING OFFICER

JUDGEMENT

(1.) By this common order, both the aforementioned writ petitions shall be decided together as controversy is same in those cases. Facts are being culled out from CWP No.6640 of 2010.

(2.) Heard the learned counsel for the parties in the challenge to and in the defence of the impugned award dated 6.3.2009 in reference No.R/112/2005 passed by the Presiding Officer, I.T.-cum-L.C, Circle-I, Faridabad. The dispute referred for adjudication was whether the termination of the services of the workman was justified or not.

(3.) The management was ex parte before the Labour Court. The respondent-workman served as a Machine Operator with the petitioner factory from 2.5.1996 till 7.12.2004 when he was removed from service following workers agitation.