S.S. Sudhalkar, J. - (1.) THIS writ petition has been filed by the, workman challenging the award of the Labour Court dated 23.7.1998 (copy annexure P/1) vide which his request for reinstatement was rejected.
(2.) THE contention of the petitioner is that he was appointed as Pump Operator in Sub Division Barnala on 7.5.1993 and worked upon 13.11.1994 and that his service was terminated on 14.11.1994. He contends that his service was terminated in unlawful manner. Respondent No. 2 has taken a plea that from 14.11.1994 the petitioner absented himself and thereafter he did not come for service and therefore, there was no termination as such. It is contended that he did not apply for leave also.
(3.) I have heard learned counsel for the parties.;