- (1.) This is an intra court appeal filed by writ petitioner of W.P. No.2173/2005 under Rule 134 of the Rajasthan High Court Rules read with Article 225 of the Constitution of India, against an order dated 27.9.2008, whereby the learned Single Judge partly allowed the writ petition of the appellant and in consequence, modified the award of the Labour Court, Udaipur dated 4.2.2005 passed in Reference Case No.99/99.
(2.) So the question that arises for consideration in this writ appeal is whether the Single Judge was justified in partly allowing the writ petition of appellant and in turn justified in modifying the award of Labour Court Facts of the case are these.
(3.) In exercise of powers conferred by Section 10 of the Industrial Disputes Act, the State Government made the following reference to the Labour Court, Jodhpur in relation to the dispute of appellant's termination from the services of State:- XXX XXX XXX;