- (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 06.05.2015.
(2.) Petitioner had raised an industrial dispute challenging his termination by serving a demand notice. The appropriate Government referred the dispute for adjudication to Industrial Tribunal, Gurdaspur.
(3.) Case of the petitioner, in brief, was that he was appointed as a Beldar with the respondent-management on 10.01.1993 and his services were illegally terminated on 30.11.1993.;