VAISH COLLEGE OF ENGINEERING Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In all the above mentioned 09 writ petitions and 04 revision petitions, the matter in controversy involved is the same, therefore, by this common judgment, all these writ petitions are taken up together for disposal. For facility of reference, facts are being taken from CWP No.20344 of 2017- Vaish College of Engineering, Rohtak vs. Presiding Officer, Industrial Tribunal-cum-Labour Court, Rohtak and another.

(2.) Present writ petition under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of certiorari for quashing impugned award dated 27.02.2017 (Annexure P/14) passed by learned Industrial Tribunal-cum-Labour Court, Rohtak (for short, "learned Tribunal") whereby allowing the claim petition of workman-Ravi Sharma (respondent No.2 herein), he was directed to be reinstated with continuity of service, full back wages and all other consequential benefits.

(3.) The matter in controversy revolves around termination of services of respondent No.2-workman, who was appointed as a Lab Assistant with the petitioner-Vaish College of Engineering, Rohtak (for short, "the petitioner-College") on 19.05.2008 on adhoc basis and served the petitioner-College till 08.05.2015 when his services were terminated and learned Tribunal passed the impugned award.