- (1.) Leave granted.
(2.) In this appeal the appellant has questioned the legality and correctness of the order in D.B. Writ Review No.100/2017 dated 7.2.2018 whereby the High Court of Judicature for Rajasthan at Jodhpur has modified the directions contained in para 6 of its order dated 7.3.2017 passed in D.B. Civil Special Appeal No. 115 of 2015.
(3.) The appellant-workman raised an industrial dispute which was referred by the appropriate Government to Industrial Tribunal-cum-Labour Court for its adjudication. By Award dated 5.7.2001 passed in Industrial Dispute Case No.45 of 1995, the Industrial Tribunal-cum-Labour Court answered the Reference made to it in favour of the appellant and directed the respondent to confer the semi-permanent status w.e.f. 1.11.1991. The writ petition filed by the respondents challenging the said Award was dismissed on 21.10.2002.;