- (1.) THE Board of School Education, Haryana, has challenged the award of the Industrial Tribunal-cum-Labour Court, Hissar, passed in Reference No. 607 of 1990 on April 11, 1991, in this writ petition under Articles 226/227 of the Constitution of India.
(2.) ON receipt of a demand notice from the workman, the Governor of Haryana referred the following question to the Labour Court for adjudication: "whether termination of services of Bal Kishan Sharma is justified and in order? If not, to what relief is he entitled?" After recording evidence, the Labour Court found that the services of the workman were illegally terminated and ordered his reinstatement in service with full back wages. The workman was appointed as a clerk, vide order dated May 7, 1984, and his services were terminated in June, 1985, as no longer required. The order was quashed principally on the ground of non-compliance of the provisions of Section 25-F of the Industrial Disputes Act.
(3.) THE management pleaded in the writ petition that respondent No. 2 was appointed on daily wage basis for a fixed period of three months. He worked for the following periods: May 7, 1984 to August 6, 1984, August 13, 1984 to November 12, 1984 November 23, 1984 to February 19, 1985.;