S R INDUSTRIES Vs. KISHAN KUMAR 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 31.03.2014 (Annexure P-9).

(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-II, Gurgaon by the appropriate Government.

(3.) The case of respondent No.1, in brief, was that he was appointed as an Operator with the petitioner w.e.f. 01.06.2006 and his services were terminated on 15.06.2007 without complying with the mandatory provisions of Section 25F of the Industrial Disputes Act, 1947 ("Act" for short).