- (1.) Petitioner has filed this petition under Article 226 of Constitution of India challenging the part of the award dated 18.9.2013 (Annexure P-1) whereby relief of reinstatement was declined to him.
(2.) Petitioner had raised an industrial dispute by serving a demand notice challenging his termination. Dispute raised by the petitioner was referred for adjudication to Labour Court-I, Gurgaon by the appropriate Government.
(3.) Case of the petitioner, in brief, was that he was working with respondent No. 2 as a Welder from 5.5.1999 to 21.6.2000. Services of the petitioner were terminated without complying with the mandatory provisions of Industrial Disputes Act, 1947 ('Act' for short).;