Section 5(2) in Haryana Essential Services Maintenance Act, 1974
(2)Any employer of a person engaged in an employment or class of employment declared under section 3 to be an employment to which this Act applies, who without reasonable cause -(a)discontinues the employment of such person; or(b)by closing an establishment in which such person is engaged causes the discontinuance of his employment;shall be guilty of an offence under this Act.
