- (1.) Petitioner has filed this petition under Article 226 of Constitution of India challenging the award dated 3.11.2014 (Annexure P-4).
(2.) Petitioner had raised an industrial dispute by serving a demand notice challenging his termination. The said dispute was referred for adjudication to Central Government, Industrial Tribunal-cum-Labour Court-I, Chandigarh by the appropriate Government. On receipt of the reference, the Central Government, Industrial Tribunal-cum-Labour Court issued notices to the parties for 10.6.2014. The reference was dismissed for want of prosecution vide the impugned award dated 3.11.2014.
(3.) Learned counsel for the petitioner has submitted that the Industrial Tribunal-cum-Labour Court was required to answer the reference on merits and could not dismiss the same for want of prosecution. In fact, petitioner had moved an application on 28.5.2014 to the appropriate Government for transferring the dispute from Chandigarh to Delhi.;