MOHINDER SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) I have heard learned counsel for the parties and have perused the papers placed in paper-book.

(2.) This petition has been filed assailing the award dtd. 7/1/2014 passed by the Tribunal declining the reference in a dispute raised by the petitioner/workman against his termination.

(3.) The case of the petitioner/workman is that he was recruited by the Canteen Manager in the respondents' department on 10/3/1981 and continued working till 31/1/1994. His services were allegedly terminated on 1/2/1994 by an oral order. He raised an industrial dispute by serving demand notice on the respondent on 23/8/1999 which dispute was referred to the Tribunal for adjudication.