- (1.) Heard Sri Manoj Kumar, the learned counsel for the petitioner and Sri R.K.S. Chauhan, the learned counsel for the workman-respondent and the learned Standing Counsel.
(2.) The present writ petition has been filed by the petitioner against an award of the Industrial Tribunal. The terms of the reference order was "Whether the employers were justified in terminating the services of the workman with effect from 1st April, 1988? If not to what relief is the workman entitled."
(3.) The Industrial Tribunal after considering the material evidence on record found that the workman had worked for more than 240 days in a calendar year. The Tribunal also found that retrenchment notice as provided under Section 25F of the Industrial Disputes Act had not been complied with and accordingly, on this ground, the Tribunal gave an award holding that the termination of the services of the workman was illegal and accordingly, directed reinstatement with continuity of service with full back wages.;