Mehtab Singh Gill, J. - (1.) Petitioner has filed a writ under Article 226 of the Constitution of India for quashing the award dated October 12, 1998 (Annexure P -8) passed by respondent No. 2 -the Presiding Officer, Labour Court -cum - Industrial Tribunal, Ambala.
(2.) It has been averred in the petition that respondent No. 1 -workman was engaged as a night watchman on daily wages at DC rates w.e.f. November 1, 1990 and he worked there from November 2, 1990 to January 28, 1991 and from January 30, 1991 to March 31, 1991. It has been further averred that he has not completed 240 days in job during the preceding 12 months. His number of working days was calculated, which comes to 149 days. Respondent No. 1 -workman issued a demand notice dated May 8, 1992 and the Labour Court decided the case in his favour.
(3.) We have heard learned counsel for the parties and perused the writ and the annexures attached therewith.;