Mehtab Singh Gill, J. - (1.) BY this common order, we are disposing of Civil Writ Petition bearing Nos. 13728 and 13742 of 2000 collectively as they arise out of the similar awards dated March 13, 2000 (Annexure P -1) passed by the Presiding Officer, Labour Court, Union territory, Chandigarh. For the sake of convenience, the facts are being extracted from Civil Writ Petition No. 13728 of 2000.
(2.) PETITIONER has filed a writ in the nature of Certiorari for quashing the award dated March 13, 2000 (Annexure P -l) passed by the Presiding Officer, Labour Court, Union Territory, Chandigarh. It has been averred in the petition that the petitioner -workman was appointed as a regular employee and joined the service of respondent No. 2 - Management in the year 1985. He was placed under suspension vide order dated May 25, 1992. It has been further averred that a charge -sheet was issued to him, but it was not served upon him. Thereafter, a show cause notice was sent, but it was sent deliberately at a wrong address. It has been further averred that the workman visited the factory premises so that he be taken back on duty, but did not succeed in joining duty.
(3.) WE have heard argument put forward by the learned counsel appearing for the petitioner and pursued the annexure attached with it.;