Gopal Krishan Vyas, J. - (1.) HEARD learned Counsel for the petitioner. In this writ petition, the Superintendent, Ummed Hospital, Jodhpur has challenged the award passed by the Judge, Labour Court, Jodhpur dated 20th of January, 2010 (Annex. 7). The learned Counsel for the petitioner while assailing the award submits that admittedly the respondent -workman was initially appointed in Ummed Hospital on 2nd April, 1988 and later on her services were extended from, time to time but she worked in currency of order passed by the Superintendent, Ummed Hospital till 24th of February, 1989. Thereafter the respondent workman served in Ummed Hospital through contractor and worked on contract basis till 12th of August, 1996. Against discontinuance of her service, respondent workman raised industrial dispute before the conciliation officer and after failure of the proceedings for reconciliation, the matter was forwarded to the appropriate 5 Government for reference.
(2.) THE appropriate Government, after considering the failure report forwarded by the Reconciliation Officer, referred the dispute to the Judge, Labour Court, Jodhpur for adjudicating the following reference: - - After receiving reference from the Government, the Judge, Labour Court, Jodhpur issued notice to the workman as well as to the petitioner -employer.
(3.) BEFORE the Judge, Labour Court, Jodhpur, the respondent -workman filed her claim and thereafter an opportunity to file reply was granted to the petitioner -department and after providing an opportunity to lead their evidence to both the parties, the Judge, Labour Court passed impugned award dated 20th of January, 2010.;