- (1.) The workman has filed the instant writ petition under Articles 226/227 of the Constitution of India, challenging the Award dated 17.5.1999 (Annexure P-8), passed by the Presiding Officer, Labour Court, whereby the reference made by the Government was answered against the workman, after recording a finding of fact that he had failed to establish the relationship of master and servant between the parties.
(2.) I have heard learned counsel for the petitioner and gone through the impugned Award.
(3.) It is the case of the petitioner-workman that he has worked as Syce with the Yadvindra Public School, Patiala-respondent No.2, for 6 years 6 months and 12 days. On 14.9.1995, his services were terminated, without service of any notice, holding any enquiry or payment of retrenchment compensation. Respondent No.2-management, in its written statement filed before the Labour Court, took the stand that the petitioner-workman never worked with it.;