Arun Bhansali, J. - (1.) AT the request of learned counsel for the parties, the matter has been finally heard.
(2.) THIS writ petition has been filed by the petitioner aggrieved against the minutes of the meeting dated 29.11.2013, whereby the representation made by the petitioner has been rejected. The petitioner was initially appointed as daily wages employee vide order dated 21.3.1992. The petitioner continued in employment, whereafter, his services were terminated by order dated 14.1.1993 and he was relieved on 16.1.1993. Feeling aggrieved, the petitioner raised an industrial dispute.
(3.) THE Labour Court vide its award dated 23.12.1998, came to the conclusion that the termination of the petitioner's services were bad and ordered reinstatement alongwith consequential benefits.;