- (1.) ON the request of counsel for both the parties, this writ petition along with Civil Writ Petition No. 3810 of 1993 have been taken on Board for final hearing.
(2.) THIS order will dispose of two connected writ petitions filed by the same petitioner against two workmen and in which similar questions of law and facts arise. Since the main arguments were addressed in Civil Writ Petition No. 3809 of 1993, the facts are being taken from this case.
(3.) PHUMAN Singh, respondent No. 3 (hereinafter called the workman) claims that his services had been terminated by his employer and he raised an Industrial Dispute by serving a demand notice under Section 2-A of the Industrial Disputes Act, 1947 (for short the Act ). This notice was served on the following three Companies including the petitioner: (i) Ambala Bus Syndicate (P) Ltd, Ropar, through its Managing Director. (ii) Daljit and Company (P) Ltd. , Ropar, (Petitioner); (iii) Chandigarh Transport Company (P) Ltd. , through its Managing Director. ;