- (1.) Petitioner has invoked the extraordinary jurisdiction of this Court under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari for quashing award dated 16.3.2001 Annexure P-4, ordering reinstatement of respondent No. 1-workman with continuity of service along with 70 per cent, back wages from the date of demand notice.
(2.) Respondent No. 1 - workman was appointed as Pump Operator on 1.10.1995 by the petitioner-department. Later on, his termination from service with effect from 1.7.1996 gave rise to an industrial dispute. He alleged that his services were terminated illegally, without complying with the provisions of Section 25F of the Industrial Disputes Act, 1947 (in short the Act). On the contrary, the stand of the department was that the workman had not worked for 240 day in a calendar year preceding the date of his termination.
(3.) In support of their respective case, evidence was led by the parties.;