- (1.) Petitioner has filed this petition challenging the award dated 02.09.2013 (Annexure P-4).
(2.) Petitioner had raised an Industrial dispute by serving a demand notice challenging his termination. The said dispute raised by the petitioner was referred for adjudication to the Industrial Tribunal, Patiala by the appropriate Government.
(3.) The case of the petitioner, in brief, was that he had served the respondent-Society as a Secretary for 16 years and his services had been illegally terminated on 25.02.2000 without complying with the mandatory provisions of Industrial Disputes Act, 1947 ('Act' for short). It was further the case of the petitioner that no inquiry had been held against him before terminated his services.;