AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition, disputed question of fact and triable issue as to whether the petitioners had, in fact, completed 240 days in each year prior to the relevant dale in the instructions, are involved which would require evidence. We are afraid, we cannot go into these questions under Articles 226/227 of the Constitution. It is further case of the petitioners that their services have been terminated in September, 1995, without complying with the provisions of Section 25-F of the Industrial Disputes Act, 1947. In these circumstances, we refrain ourselves from going into all these questions under Articles 2267227 of the Constitution and relegate the petitioners to their remedy under the Industrial Disputes Act, 1947.

(2.) This writ petition is disposed of in the above terms.