(1.) This petition seeks quashing of award dated 29.8.2005, Annexure P. 3, directing reinstatement of respondent No. 2 with continuity of service and 50% back wages.
(2.) The dispute raised by respondent No. 2 workman was that he joined service with the petitioner-management on 2.4.1994 as Mate. His services were terminated on 18.4.1997 in violation of Section 25-F of the Industrial Disputes Act, 1947 (in short, 'the Act').
(3.) The management contested the claim and stated that the workman was engaged as contingent worker on muster rolls w.e.f. 2.4.1994 and was paid daily wages. He abandoned the job with effect from 18.4.1997 and joined service with M/s Enkay Construction Company, Gurgaon.