- (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 01.03.2016 (Annexure P-6).
(2.) Respondent No.2 had raised an Industrial dispute challenging his termination by serving a demand notice. The said dispute raised by respondent No.2 was referred for adjudication to the Industrial Tribunal, Amritsar by the appropriate Government.
(3.) The case of respondent No.2, in brief, was that he was employed as a Security Guard with the petitionerManagement on 12.06.2009. However, services of respondent No.2 were terminated on 18.04.2011 without complying with the mandatory provisions of Industrial Disputes Act, 1947 ('Act' for short).;