- (1.) This petition seeks quashing of award dated 12.1.2006. Annexure P.l, directing reinstatement of workman with continuity of service and full back wages.
(2.) Case of the workman was that he worked from February 2000 to 14 2.2001 on muster rolls as Driver of a Jeep. He again worked lion 15.22001 to 9.7.2004 but his services were terminated orally without following any procedure.
(3.) The management denied that the workman worked with it.;