- (1.) This is an intra Court appeal filed by the writ petitioner of W.P. No. 882/2011 under Rule 134 of the Rajasthan High Court Rules, 1952, against an order dated January 31, 2011 passed by the Single Judge in the aforementioned writ petition. By impugned order, the learned Single Judge dismissed the writ petition filed by the appellant and in consequence upheld the award dated January 20, 2010 passed by the Labour Court, Jodhpur in Labour Case No. 24/2005. 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.
(2.) Having heard learned Counsel for the appellant and having perused record of the case, we find no merit in the appeal and hence, it merits dismissal.
(3.) It is an appeal arising out of an order passed by writ Court under Article 226/227 of the Constitution of India upholding an award dated January 20, 2010 passed by the Labour Court, Jodhpur in case No. 24/2005, whereby the Labour Court was pleased to answer the reference made under Section 10 of the Industrial Disputes Act (for short called "The Act") in favour of respondent by directing reinstatement of the workman in service with consequential benefit to the extent of 30%.;