- (1.) Having heard the learned counsel for the parties, perusing the writ petition, its enclosures and reply to the writ petition I am satisfied that this petition is wholly misconceived.
(2.) Challenge has been made by the petitioner in this petition under Article 226 of the Constitution to the order dated November 22, 1997 of the Labour Court, Jaipur in CLC No. 45/95.
(3.) Under this order the Labour Court has accepted the claim of the respondent workman of Rs. 60,205.83 of the difference of the subsistence allowance. The respondent workman was placed under suspension and against him the criminal complaint has been filed and chargesheet has also been served for departmental enquiry.;