- (1.) The petitioner challenges award of the Labour Court rejecting the claim of the workman that termination of his services was not justified.
(2.) Case of the workman before the Labour Court was that he was appointed as a Clerk on 16.1.1996 at a monthly salary of Rs. 2000/ -and his services were terminated on 13.11.2000 in violation of Sec. 25F of the Industrial Disputes Act, 1947 (for short, 'the Act').
(3.) The management contested the claim and submitted that appointment of the petitioner itself was illegal and he manipulated his appointment in collusion with the nominated board of Administrators which was not approved by the Registrar. He has not passed any written test as required as per rules of appointment. Vide order dated 26.5.2003, passed by the Secretary to the Haryana Government, the appointment was held to be illegal.;