- (1.) This writ petition preferred by the Haryana State Electricity Board (herein referred as, 'the Board') is in respect of the order dated 6.1.1994 (Annexure P/1) passed by the respondent No.1 in favour of the respondent No.2-Workman.
(2.) The Board has alleged that the respondent No.2-Workman joined the Board as daily wager since 20.12.1980 and continued till 15.1.1983; thereafter he never came back to resume his duties; he himself had left the job and as such, he was not entitled to be reinstated.
(3.) Consequently, the Board has sought for quashing the order dated 6.1.1994, annexure P/1. The respondent No.2 had raised an industrial dispute which was referred for adjudication to the Labour Court. Upon contest, the Labour Court framed the following issues :- 1. Whether the impugned termination/ retrenchment of services of the workman is invalid OPW 2. Relief.;