- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari for quashing the award dated 22.08.2013 (Annexure P-11).
(2.) Petitioner raised an Industrial dispute by serving a demand notice challenging his termination. The dispute raised by the petitioner was referred by the appropriate Government to Industrial Tribunal, Patiala for adjudication.
(3.) The case of the petitioner, in brief, was that he had worked as a Driver with the respondent-Management from 04.10.1990 to 02.08.2002. Services of the petitioner were illegally terminated.;