MUNICIPAL COMMITTEE, KARNAL Vs. RAMESH CHAND AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari challenging the award dated 05.01.1993 (Annexure P-1).

(2.) Respondent No.1 had raised an Industrial dispute by serving a demand notice challenging his termination. The said dispute raised by respondent no.1 was referred for adjudication to the Industrial Tribunal-cum-Labour Court, Rohtak by the appropriate Government.

(3.) The case of respondent No.1, in brief, was that he was appointed as Octroi Moharar on 31.03.1988 and his services had been terminated on 31.12.1988 without complying with the mandatory provisions of the Industrial Disputes Act, 1947 ('Act' for short).