- (1.) Workman - Jitesh Kumar has filed the instant writ petition impugning the award, dated 5.4.2010, passed by the Presiding Officer, Labour Court, Ambala whereby the reference has been answered against him and his termination from service has been upheld.
(2.) Learned counsel for the parties have been heard.
(3.) Perusal of the award would show that the Labour Court had framed the following issues on 10.11.2008: i) Whether the termination of services of the workman is liable to be set aside being wrong, illegal, null and void etc. and the workman is entitled to be reinstated in service with full back wages and all the benefits including the continuity of service? OPW ii)Whether the claim statement is not maintainable in the present form? OPM iii)Whether the workman has not come to the court with clean hands? If so its effect? OPM iv)Whether the workman has no cause of action to file the present claim statement? OPM v)Relief.;