Mehtab S. Gill, J. - (1.) The petitioner has filed this writ petition for issuance of directions in the nature of Certiorari for quashing award dated March 30, 1999 (Annexure P5) given by the Presiding Officer, Labour Court, Ambala.
(2.) The case of the petitioner is that he remained under the employment of Improvement Trust, Yamuna Nagar i.e. respondent No. 2 with effect from 21.11.1988 to 6.6.1989. Thereafter, he was again appointed on 27.8.1990 as a Typist and continued serving till 6.6.1991 when his services were illegally terminated by the Chairman of the Improvement Trust, Yamuna Nagar without serving any written notice to him and without paying any retrenchment compensation as provided under Section 25-F of the Industrial Disputes Act, 1947. The petitioner also filed statement of claim before the Labour Court, Ambala mentioning therein that he had completed 240 days of continuous service in the last 12 calendar months.
(3.) Notice of motion was issued and reply was filed by respondent No. 2, Municipal Committee, Improvement Trust, Yamuna Nagar.;