- (1.) AWARD Annexure P-9 dated June 10, 1985 passed by Labour Court, Jalandhar whereby it has directed reinstatement of the workman-respondent No. 2 with continuity of service and full back wages, is under challenge in this petition filed under Article 226 of the Constitution of India.
(2.) THE workman was appointed in the service of the Petitioner Corporation on August 30, ] 1977 and he continued for a period of over one year before termination of his service. According to the workman he had worked upto December 13, 1978 but according to the employer he worked upto November 30, 1978. Notwithstanding this difference in the pleadings, there is no dispute between the parties that the workman had served the employer for a period of 240 days in a period of 12 months preceding the date of termination of his service. :
(3.) AGAINST the termination of his service, the workman raised an industrial dispute which was referred to the Labour Court, Jalandhar for adjudication.;