- (1.) Petitioner-workman was appointed as Helper on 22.7.1992 by respondent No. 2 on daily wage basis, Later, on 12.6.1997, his services were terminated. Feeling aggrieved with his termination, the workman served a demand notice upon the department seeking reinstatement with continuity of sun vice and back-wages. On failure of the reconcillation proceedings, this appropriate Government referred the dispute to the Labour Court for adjudication. The workman filed his claim statement before the Labour Court taking the plea that his services have been terminated illegally on 12.6.1997 without service of any notice or payment of any retrenchment compensation, and that juniors to him in the same category were retained in service and other workers were appointed after his termination. Upon notice of the claim statement, the department denied the averments made in the claim statement. The parties led their respective evidence on the issues so framed by the Labour Court.
(2.) On appreciation of oral as well as documentary evidence adduced by the parties, the learned Labour Court vide award dated 14.12.2005 (Annexure P/13) dismissed the claim statement.
(3.) Now through the present writ petition, the petitioner-workman has sought the issuance of a writ in the nature of Certiorari for quashing award dated 14.12.2005, Annexure P/13, and further a writ of Mandamus directing respondent No. 2 to reinstate him with continuity of service and full back-wages.;