Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) In this writ petition, the petitioner-workman is challenging validity of the award dated 23.04.2010 (Annexure-6) passed by the Judge, Labour Court, Jodhpur in I.D. Case No.55/2006, whereby, the reference made by the appropriate government on 14.06.2005 was answered against the petitioner workmen.
(3.) As per facts of the case, an industrial dispute was raised by the petitioner-workman against his alleged termination w.e.f. 31.12.1987. The Conciliation Officer after failure of conciliation proceedings forwarded the matter to the appropriate government for reference.;