Mohammad Rafiq, J. - (1.) HEARD learned Counsel for parties.
(2.) PETITIONER Ved Prakash has filed this writ petition challenging the Award dated 08.02.1996 of Labour Court, Jaipur. A reference was made by the appropriate Government to Labour Court on question whether removal of Shri Ved Prakash by respondent from its services on 05.04.1987 was valid and, if not, for what relief he was entitled to? The Labour Court held such removal as invalid; however, since the Company/Factory in which petitioner was engaged, was closed down, instead directing his reinstatement, it required respondent to pay to petitioner back wages at the rate of Rs. 240/ - per month and compensation at the rate of Rs. 120/ - per year from the date of retrenchment till passing of Award.
(3.) SHRI Alok Garg, learned Counsel for petitioner, submitted that once termination of petitioner was held to be illegal, the respondent ought to have been required to accommodate petitioner in any other State Enterprises. Learned Counsel submitted that Rajasthan Electronics Limited is a subsidiary Company of Rajasthan State Industrial and Investment Corporation Limited (RIICO), and on closure of Rajasthan Electronics Limited its employees were accommodated in other State Enterprises. The learned Counsel in this connection referred to the judgment dated 18.11.2008 of this Court in S.B. Civil Writ Petition No. 5091/2001 Ratan Lal and Ors. v. State of Rajasthan and Ors., and argued that employees of Rajasthan Electronics Limited were accommodated in the Instrumentation Limited, Kota, and the similar relief ought to have been granted to petitioner.;