- (1.) The prayer in this petition filed under Articles 226/227 of the Constitution of India is for quashing of award dated 14.9.2005 passed by the Labour Court whereby the claim of the petitioner-workman has been dismissed.
(2.) Facts emerge out from the petition may be noticed.
(3.) Initially the petitioner joined Bhuna Sugar Mills, Bhuna on 13.2.1992 as a Carpenter on daily wages. He worked upto 22.11.1993 when his services were terminated. The petitioner raised an industrial dispute, which was referred to the Labour Court. The Labour Court vide award dated 25.3.1998 ordered his reinstatement with continuity of service and all consequential benefits including 50% back wages.;