- (1.) Petitioner has filed this petition under article 226 of the Constitution of India challenging the award dated 15.07.2014.
(2.) Learned counsel for the petitioner has submitted that services of the petitioner had been terminated in violation of the mandatory provisions of the Industrial Dispute Act. Hence, petitioner was liable to be reinstated in service with continuity of services and full back wages.
(3.) Petitioner raised an industrial dispute challenging his termination by respondent No.2. The dispute raised by the petitioner was referred for adjudication to Industrial Tribunal-Cum-Labour Court, Union Territory, Chandigarh by the appropriate Government.;