- (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 18.03.2015 (Annexure P-3).
(2.) Petitioner had raised an Industrial dispute challenging his termination by serving a demand notice. The appropriate Government referred the dispute for adjudication to the Industrial Tribunal-cum-Labour Court, Hisar.
(3.) The case of the petitioner, in brief, was that he had joined the services of respondent-college as a Peon/Chowkidar on 10.12.1998. Petitioner also performed the duties of Pujari. Petitioner had worked upto 01.11.2011 and his services were verbally terminated w.e.f. 01.11.2011 without complying with the mandatory provisions of Industrial Disputes Act, 1947.;