B. Amit Sthalekar, J. - (1.) Heard Sri Vishnu Gupta, learned counsel for the petitioner, Sri Santosh Kumar Pandey, learned counsel for the respondent no.5 and the learned Standing Counsel for the respondents no.1 to 4.
(2.) The petitioner in the writ petition is seeking quashing of the award dated 11.01.1996 passed in Adjudication Case No.266 of 1993 as well as the order dated 22.08.1996 whereby its review application has been rejected, as well as the recovery certificate dated 07.09.1996.
(3.) Briefly stated the facts of the case are that the respondent no.5 was working under the petitioner as Time Keeper and he joined as such on 01.11.1980. There is no dispute that he worked as such regularly but on 07.01.1992 his services were dispensed with. The respondent no.5-workman raised an industrial dispute which was referred to the labour court through reference order dated 23.03.1993 whereupon the Adjudication Case No.266/1993 was registered.;