- (1.) This is an intra-court appeal filed by the writ petitioner of Writ Petition No. 4394/2007 under Rule 134 of the Rajasthan High Court Rules, 1952 against an order dated 13.12.2010 passed by Single Judge in the aforementioned writ petition.
(2.) By the impugned order, the learned Single Judge dismissed the writ petition filed by the appellant against the award dated 21.12.2006 made by the Labour Court, Jodhpur and in turn, upheld his termination order.
(3.) So the short question that arises for consideration in this intra-court appeal is whether the learned Single Judge was justified in dismissing the appellant's writ petition and in turn justified in upholding his termination order;