Mehtab Singh Gill, J. - (1.) The petitioner prays for the issuance of a writ in the nature of Certiorari for quashing award dated 16.6.1999, copy Annexure P13, passed by the Presiding Officer, Labour Court -1, Faridabad.
(2.) The petitioner has averred that respondent No. 2 was engaged by it through respondent No. 3 who is providing services in respect of sanitation and house keeping since the year 1984, as per agreement executed between it and respondent No. 3. It has been further averred that the contractor is maintaining attendance, wage and other records of the employees as per law. The petitioner has nothing to do with respondent No. 2 as she was the employee of the contractor and she worked under the supervision and control of respondent No. 3. It has been averred that since the contractor did not have any separate Provident Fund Code, it was the petitioner who was depositing the Provident Fund Contribution deducted by the contractor along with his share as employer's contribution in the Provident Fund Account and this was being done under the signatures of the contractor. The services of respondent No. 2 were dispensed with by the contractor as she did not return on duty with effect from 29.7.1993 even though written communications were sent to her.
(3.) Respondent No. 2 raised an industrial dispute on the ground that she was not allowed to report on duty on 29.8.1993 and, thus her services were wrongly terminated.;