- (1.) This petition seeks quashing of award dated 1.12.2004, Annexure P. 1, directing reinstatement of respondent No. 2 workman with 50% back wages from 22.1.2001, the date of demand notice to the date of publication of the award and full wages thereafter.
(2.) The dispute raised by the respondent No. 2 workman was that he worked as a Mali (Gardner) from 8.8.1997 to 4.4.1999 when his services were terminated in violation of provisions of Section 25-F of the Industrial Disputes Act, 1947 (in short, the Act.)
(3.) The management contested the claim and stated that the workman was employee of a contractor and the management neither engaged him nor terminated his services.;