- (1.) Heard learned counsel for the parties.
(2.) Employer/petitioner has preferred this writ petition challenging the impugned award dated 9th December, 1996 passed by Labour Court, Kota, whereby reference made by State Government under Section 10(1)(3) of the Industrial Disputes Act, 1947 was decided.
(3.) The State Government made a reference as to whether retrenchment of workman Prahlad Singh by employer Executive Engineer, PHED, Drilling Division, Kota was valid and reasonable and in case it is not so, then to what relief the workman is entitled for.;