- (1.) The Budhewal Cooperative Sugar Mills Ltd., Budhewal has instituted the present writ petition impugning the award dated 6.12.2002 passed by the Presiding Officer, Labour Court, Ludhiana whereby the reference has been answered in favour of workman-respondent No.2 and his order of termination from service dated 10.6.1994 has been held to be bad in law and thereby directing re-instatement with continuity in service with 25% backwages.
(2.) Learned counsel for the parties have been heard.
(3.) Perusal of the impugned award would reveal that the following issues were framed by the Labour Court: i) Whether the reference is not maintainable as mentioned in preliminary objection of the written statement ii)Whether termination of the services of the workman is justified and in order iii)Relief.;