S.S. Dewan, J. - (1.) This is a petition under Articles 226/227 of the Constitution of India for a writ of certiorari or other suitable directions to quash the award dated September 22, 1975 made by Shri Mohan Lal Jain, Presiding Officer of the Industrial Tribunal, Faridabad in the matter of industrial dispute between the management of m/s East India Cotton Manufacturing Co. Ltd. (hereinafter called 'the management') and their workman.
(2.) The Governor of Haryana referred the following dispute to the Industrial Tribunal, Faridabad by an order dated December 8 ,1972:- "Whether the termination of services of Shri Rishi Lal was justified and in order; if not, to what relief is he entitled - By his award, the learned Tribunal found that (i) the domestic enquiry was vitiated and (ii) the order of termination of his services was unjustified and not in order. Accordingly he ordered his reinstatement and also directed the management to pay back wages from the date of his dismissal.
(3.) Aggrieved by the award, the petition was filed by the management for the above relief.;