- (1.) This is defendants' second appeal under section 100 of the Code of Civil Procedure against the judgment and decree dated 1/2/2001 passed by Additional District Judge No.1, Jaipur City, Jaipur in Civil Regular Appeal No.131/2000 whereby he confirmed the judgment and decree dated 24/9/1994 passed by Additional Civil Judge (Junior Division) No.2, Jaipur City, Jaipur by which suit of the respondent-plaintiff has been decreed.
(2.) None is present for the respondent. Heard learned counsel for the appellants on the point of admission and perused the judgments of the courts below and other material placed during the course of arguments.
(3.) This point has been set at rest by Hon'ble the Apex Court in the judgment delivered in the case of Rajasthan State Road Transport Corporation and another Vs. Bal Mukund Bairwa, 2009 4 SCC 299, that if employer-employee dispute pertain to matters like non-observance of principles of natural justice or constitutional provisions, the Civil Court has got jurisdiction in such disputes. In view of the above, it cannot be said that in the instant case both the courts below have erred in entertaining the suit of the plaintiff-respondent. No substantial question of law arises in this second appeal. Therefore, this second appeal deserves to be dismissed at the admission stage.;