Gopal Krishan Vyas, J. - (1.) This writ petition has been filed by the State of Rajasthan through the Secretary, Irrigation Department, Government of Rajasthan, Jaipur and other officials. In the writ petition, the petitioners are challenging aware dt. 11.10.2004 passed by learned Judge, Labour Court, Srigangangar, which is said to have been notified on 25.05.2005.
(2.) Brief facts of the case are that a reference was made on 27.05.2004 by the appropriate Government to learned Judge, Labour Court, Srigangangar, by which, following question was referred for adjudication to the Labour Court: ...[VERNACULAR TEXT OMITTED]...
(3.) Learned Judge, Labour Court, after providing opportunity of hearing to both the parties, finally decided the reference and set aside the termination order of the workman dt. 05.12.1988 and passed order for his reinstatement in service with 50% back-wages from the date of reference 27.05.2004.;