- (1.) This petition seeks quashing of award dated 17.1.2003, Annexure P-6.
(2.) Case of the workman was that he was engaged as a Sweeper in the year 1989 on daily wages. His services were terminated in February, 1998 without following due procedure.
(3.) The petitioner-management contested the claim by submitting that the workman was employed on part time basis for a job of half and hour daily and he worked for few days only intermittently.;