S.S. Nijjar, J. - (1.) THIS petition under Articles 226/227 of the Constitution of India is filed by the State of Punjab challenging the Award dated 18.11.1999 passed by the Labour Court, Gurdaspur, reinstating respondent No. 1 -workman.
(2.) IN paragraph 4 of the writ petition, it is stated that the workman was paid for the work done against the acquaintance roll for the period shown as under : - 6 -92 (25.6.92 to 30.6.92), Rs, 291,00      6 days 7 -92 (1.7.92to31.7.92),Rs.l457.00      31" 8 -92 (1.8.92to28.8.92),Rs. 1316.00      28" 9 -92 (1.9.92 to 30.9.92),Rs. 1457.00      30 " 10 -92 (1.10.92 to 15.10.92),Rs. 705.00       15" 5 -93 (1.5.93to31.5.93),Rs. 1509.00       31 " 6 -93 (1.6.93 to 30.6.93), Rs. 1509.00       30 " 7 -93 (1.7.93 to 31.7.93), Rs. 1578.00       31 " 8 -93 (1.8.93 to 31.8.93), Rs. 1578.00       31 " 9 -93 (1.9.93 to 30.9.93), Rs. 1578.00       30 " It is also stated that the workman left the job on the completion of work for which he was never engaged after 30.9.1993. However, the workman filed a demand notice under Section 2A of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act"). The matter was referred to the Labour Court, Gurdaspur for adjudication under Section 10(1)(c) of the Act.
(3.) AFTER completion of the pleadings the Labour Court framed the following issues : - 1. Whether termination of services of the workman is justified and in order ? 2. Relief.;