- (1.) This petition seeks quashing of award dated 6.3.2006, Annexure P.12.
(2.) The petition has been filed on 10.10.2007 i.e. after one and a half years of the award having been published. The issue referred for adjudication before the Labour Court related to validity of order dated 17.31.1992 by which the petitioner-workman was dismissed from service. Stand of the workman was that he was not given reasonable and equal opportunity to defend himself and the order of dismissal was not justified.
(3.) The management contested the claim and stated that the enquiry was fair and proper and the order of dismissal was justified.;