- (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 impugned award dated 25.08.2015 (Annexure P-4).
(2.) Respondent No. 1 had raised an Industrial dispute by serving a demand notice challenging his termination. The appropriate Government referred the dispute raised by respondent No. 1 to Industrial Tribunal-cum-Labour Court Hisar for adjudication.
(3.) The case of respondent No. 1, in brief, was that he was appointed as a part-time Sweeper in Government School, Jind block vide order dated 05.06.2007 after his name was sponsored by Employment Exchange, Jind to Block Education Officer, Jind on 04.05.2007. Respondent No. 1 continued working as a part-time Sweeper on D.C. Rates upto 31.03.2013 and thereafter, his services were terminated without compliance of mandatory provisions of Section 25-F of the Industrial Disputes Act, 1947 ('I.D. Act' for short).;