(1.) Present writ petition under Article 226/227 of the Constitution of India is for issuance of a writ in the nature of certiorari to quash the impugned award dated 27.03.2012 (Annexure P/14) passed by respondent No.1 and to direct the respondent-management to award 50% back wages and to consider the petitioner for further promotion.
(2.) Facts relevant for the purpose of decision of this writ petition; that a reference under Section 10(1)(c) of the Industrial Disputes Act, 1947 (for short, "the Act") was made in the following terms:-
(3.) As per the petitioner, he worked as an Apprentice from 15.09.1980 to 14.09.1981 and the he worked as temporary office Assistant from 14.10.1981 to 17.05.1982. He was then working as a skilled worker since 10.06.198 In April, 1994, the petitioner had undergone for an operation for replacement of knees and on his resuming duty, the petitioner requested for assigning him a light duty. The respondent-Management started harassing the petitioner and he was served with a charge sheet levelling false allegations. Reply was filed by the workman. His services were terminated on with effect from 24.06.1997 without holding fair and proper enquiry and since then, he is unemployed.