- (1.) This writ petition under Articles 226/227 of the Constitution of India has been filed by the Managing Committee, Arya High School, Mandi Phul (Bathinda) assailing the award of the Labour Court, Bhatinda passed on 12.11.2008.
(2.) Respondent No. 1 was employed by the Petitioner as Mali-cum-Chowkidar in the pay scale as admissible to such categories of employees under the Punjab Privately Managed Recognised Schools Employees (Security of Service) Rules, 1981 (hereinafter referred to as 'the Rules'. Pursuant to the appointment offered by the Petitioner by virtue of Annexure P-2, Respondent No. 1 joined the services on 1.10.2000.
(3.) The controversy hinges on the issue of termination of services of Respondent No. 1, according to whom, the termination was in complete violation of the provisions of the Industrial Disputes Act, 1947 compelling him to have recourse to the proceedings under the said Act by claiming a reference under Section 10(1)(c) thereof.;