- (1.) The workman has filed this writ petition under Articles 226/227 of the Constitution of India with a prayer to quash the award dated 19.4.2000 (Annexure P-1), passed by the Labour Court, Jalandhar, whereby the reference made by the Government was decided against the workman, while holding that the order of termination of services of the workman was rightly passed by the management.
(2.) At the time of issuance of notice of motion, learned counsel for the petitioner workman confined the prayer in this writ petition only with regard to the quantum of punishment.
(3.) I have heard learned counsel for the parties and gone through the record of the case as well as the impugned award, passed by the Labour Court.;