- (1.) This is an intra court appeal filed by the writ petitioner of W.P. No.2641/2006 under Rule 134 of the Rajasthan High Court Rules, 1952 against an order dated 13.7.2009 passed by the Single Judge in the aforementioned writ petition.
(2.) By impugned order, the learned Single Judge dismissed the writ petition filed by the appellant and in consequence upheld the award dated 18.11.2005 passed by the Labour Court, Bhilwara in Case No.187/99.
(3.) So the question that arises for consideration in this writ-appeal is whether the learned Single Judge was justified in dismissing the appellant's writ petition and in consequence justified in upholding the award of Labour Court;