KARAN SINGH Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) Petitioner Karan Singh, a Sweeper, with respondents No.2 and 3, working since 30.11.1984, was terminated on 7.7.1987 vide an order Annexure P-1. Industrial dispute raised by him was answered against him by the Industrial Tribunal-Labour Court (in short the Tribunal), Hisar, adjudicating the matter in terms of clause (c) of sub-section (1) of Section 10 of the Industrial Disputes Act, 1947 (in short, the Act).

(2.) The petitioner has filed this writ petition challenging the award (Annexure P-2) being violative of provisions of Sections 25-F and 25-G of the Act. Seeking quashing of the Award, reinstatement with full back wages has been claimed.

(3.) Version of the contesting respondents, asserting validity of the impugned award, is that the petitioner was on probation and his work, despite assurance given by him had not improved resulting in termination of his services. In short, it is claimed that since services of the petitioner were dispensed with during the period of his probation, provisions of the Act, especially Sections 2(oo), 25-F and 25-G are not applicable. Prayer for dismissal of the writ petition has been made.