Sabina, J. - (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 ex -parte award dated 05.01.2012 (Annexure P -2) and the order dated 20.11.2015 (Annexure P -3), whereby, application moved by the petitioner for setting aside the ex -parte award Annexure P -2, was dismissed. Learned counsel for the petitioner has submitted that in fact, respondent No. 2 had himself left the job. Petitioner had never passed any termination order qua the services of respondent No. 2.
(2.) Respondent No. 2 had raised an Industrial dispute challenging his termination by serving a demand notice. The appropriate Government referred the dispute field by respondent No. 2 to Industrial Tribunal for adjudication.
(3.) The case of respondent No. 2, in brief, was that he was working with the petitioner as Machine Man since 01.01.1980 and his services were terminated on 10.03.2009 by the petitioner without issuing any notice, charge -sheet or holding any inquiry.;