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 of impugned award dated 26.7.2010 (Annexure P-4).
(2.) Learned counsel for the petitioner has submitted that the Industrial Tribunal-cum-Labour Court had erred in not awarding reinstatement to the petitioner with continuity of service after holding that the services of the petitioner had been terminated in violation of Section 25-F of the Industrial Disputes Act, 1947 ('Act' for short).
(3.) Learned State counsel, on the other hand, has opposed the petition and has submitted that Industrial Tribunal-cum-Labour Court has rightly awarded compensation to the petitioner in lieu of reinstatement.;