- (1.) This petition seeks quashing of Award dated 9.11.2004, Annexure P-10 passed by the Labour Court rejecting the claim of the workman against termination of his services.
(2.) The claim of the workman was that he joined service as a Store Keeper on 29.10.1979 and worked upto 19.1.1994 when his services were terminated without retrenchment compensation under Section 25-F of the Industrial Disputes Act, 1947 .
(3.) The management contested the claim by submitting that the workman had initially joined service on 10.11.1980 but he left after receiving full and final payment. He again joined on 1.5.1989 and worked upto 17.1.1994. He left service after receiving an amount in full and final settlement of his claim.;