- (1.) This petition seeks quashing of award dated 2.9.2003, Annexure P-5, reinstating the respondent No. 1 workman with 50% backwages from the date of demand notice dated 23.5.1996. Annexure P-1.
(2.) Case of the workman is that he joined duty on 1.8.1995 and his services were terminated on 4.4.1996 without following any procedure.
(3.) The management contested the claim by submitting that the workman was had not completed 240 days of service. The Labour Court held that the workman completed 240 days of service. Adverse inference was drawn against the management for not producing the record.;