- (1.) This petition seeks quashing of impugned award dated 21.2.2006, Annexure P. 4, rejecting the claim of the workman for reinstatement.
(2.) Case of the workman before the Labour Court was that he worked as a Beldar with the PWD department from 1989 to 1994. Her services were terminated without any notice or retrenchment compensation.
(3.) The management contested the claim by submitting that she worked intermittently and left of her own and that she had already attained the age of 60 years.;