- (1.) This petition seeks quashing of the Award dated 18.1.2005, Annexure P-3 re-instating respondent no.2-workman with continuity of service and 75 per cent back wages.
(2.) Case of the workman was that he was employed as Sewadar at monthly salary of Rs. 3,000/- with effect from 31.5.2000. His services were terminated on 25.9.2002 without inquiry and without compliance of the provisions of Section 25-F of the Industrial Disputes Act, 1947 ( for short, 'the Act').
(3.) The management contested the claim by pointing out that the workman was appointed on consolidated pay and since no sports activities were going on, District Olympic Association did not have funds to pay salary of the workman, his services were dispensed with. His appointment was on temporary basis and no other employee was employed after termination of his services.;