PREM SHANKAR ASOPA, J. - (1.) Heard learned counsel for the petitioner.
(2.) By this writ petition the petitioner has challenged the award bated November 1, 1994 (Annexure-5) whereby the respondent- workmen has been reinstated with full back wages and other consequential benefit with continuity of service on account of the violation of Section 25-F of the Industrial, Disputes Act, 1947.
(3.) The undisputed facts of the case are that the respondent-workman was appointed on March 27, 1983 and his services have been terminated on July 6, 1984 by invoking the clause of probation of not satisfactory work during the probation as mentioned in the agreement dated August 3, 1983 (Annexure-1).;