- (1.) In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has challenged the legality of award dated 2.2.1995 passed by the Labour Court, Rohtak, Annexure P12. Consequently, the petitioner seeks quashing of the same.
(2.) It is pleaded by the petitioner that he was working with respondent No. 2 since 1977 in the Parking Department. In the year 1988, he was charged with a false theft and was suspended. Considering his reply to be satisfactory, he was taken back in the service in the year 1990.
(3.) On 30.9.1992, again an allegation was levelled against him that he was trying to remove stolen articles. He was given beatings and was made to give his resignation. He was made to write whatever Mr. Pandey, Chief Security Officer and others wished.;