- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in nature of certiorari for quashing the part of the award of the Industrial Tribunal dated 20.05.2013, whereby relief of reinstatement was declined to the petitioner.
(2.) I have heard learned counsel for the petitioner as well as the learned State counsel and have gone through the record available on the file carefully.
(3.) Petitioner had raised an industrial dispute by serving a demand notice challenging his termination. The said dispute was referred for adjudication to Industrial Tribunal by the appropriate Government.;