S.K. Keshote, J. - (1.) - By this petition, under Article 227 of the Constitution of India, the petitioners are challenging the interim award of the Industrial Tribunal, Jaipur (for short 'the Tribunal') dated 31st August, 1999 in Case No. IT No. 67/1999. By this interim award, the Tribunal has directed the petitioners herein not to retire the respondent workman on 31st of August, 1999 or on 1st September, 1999 till the final decision of the reference is made.
(2.) This petition has come up for preliminary hearing on 28th October, 1999 on which date, notices were issued to the respondents to show cause as to why the same should not be admitted and allowed.
(3.) On stay application, on this date, the Court has issued notices to the respondents but interim relief was not granted. On 26th July, 2001, the Court has stayed the operation, implementation and execution of the award.;