Rajesh Balia, J. - (1.) Heard learned counsel for the parties.
(2.) The appellant has raised two fold contention before us in this appeal which arises out of judgment passed by the learned Single Judge on 18.2.02 dismissing the appellant's writ petition.
(3.) The respondent Akeel Ahmed was appointed as daily rated workman at the I.C.A.R. establishment on 26.2.87 and his services were terminated on 19.1.88. No compliance of the provisions of Industrial Disputes Act, particularly chapter 5A of the Act, was made, is not in dispute.;