- (1.) The contour of the facts, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, is that Petitioner Ram Chander-workman (for brevity "the workman") was appointed as a Peon on ad hoc basis by the Managing Director of The Haryana State Federation of Consumer's Coop. wholesale Stores Ltd. (Respondent No. 2) (for short "Confed"). He continuously worked with the Confed from 1.5.1984 to 30.11.1986 and earned two increments on account of his good work and conduct. However, the services of the workman were stated to have been illegally and abruptly terminated by the Confed, without payment of any retrenchment compensation, as contemplated under Section 25F of the Industrial Disputes Act, 1947 (hereinafter to be referred as "the Act") and without holding any departmental enquiry. Even his juniors were retained in service. It necessitated him to raise an industrial dispute, which was referred to the Presiding Officer, Labour Court (for brevity "LC") (Respondent No. 1) by the appropriate Government. In the wake of industrial dispute, the Petitioner submitted his statement of claim before the LC in the manner and on the grounds indicated hereinabove.
(2.) The Management of the Confed contested the claim of the workman and filed its written statement denying his continuous service. It (Management) has also stoutly denied the entitlement of the workman and other allegations contained in his claim petition and prayed for its dismissal.
(3.) Controverting the allegations contained in the written statement and reiterating the pleadings of the claim petition, the workman filed the replication.;