- (1.) The present writ petition has been filed against the Award dated 17.05.2011 (Annexure P-6) whereby, the relief of reinstatement has been declined to the petitioner-workman.
(2.) Counsel for the petitioner has vehemently argued that the services of the workman were terminated and an admission had been made in the written statement to this extent and it has also come in the evidence. After hearing counsel for the petitioner, this Court is of the opinion that the written statement and the evidence have to be seen as a whole rather than reading a line from here and there.
(3.) A perusal of the facts would go on to show that as per the claim of the petitioner-workman, he was working as Beldar from October, 1996 to December, 1999. He was thereafter not allowed to perform his duties from 01.01.2000 and the work was of perennial nature and he had not resigned and had completed 240 days and, therefore, there was violation of the mandatory provisions of the Industrial Disputes Act, 1947 (in short 'the Act').;