- (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.;