S.S. Nijjar, J. - (1.) THIS order will dispose of Civil Writ Petition No. 7487 of 2000 and Civil Writ Petition No. 5431 of 2001.
(2.) CIVIL Writ Petition No. 7487 of 2000 is filed by the Improvement Trust, Batala (hereinafter referred to as the Management) seeking the issuance of a writ in the nature of certiorari, quashing the award passed by the Presiding Officer, Labour Court, Gurdaspur (hereinafter referred to as the Labour Court), on 3.8.1999 published in the Punjab Govt. Gazette on 25.2.2000. Civil Writ Petition No. 5341 of 2001 has been filed by the workman Sulakhan Singh, for modification of the award to the effect that on reinstatement directions ought to have been issued to the Management to pay full back wages to the workman. For the purposes of this order, the facts are taken from the writ petition filed by the Improvement Trust.
(3.) THE services of respondent No. 2 were terminated by the Management by an order passed in October, 1991. The workman sent a demand notice dated nil claiming that the termination order has been passed in violation of the mandatory provisions contained in Sections 25 -F, 25 -G and 25 -H of the Industrial Disputes Act (hereinafter referred to as the Act).;