Rajesh Balia, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal is directed against the judgment of learned Single Judge dated 12.9.2001 by which the learned Single Judge has declined to interfere with the award passed by the learned Labour Court, Jodhpur on 20th Nov., 2000 at the instance of appellants-petitioners and dismissed the writ petition.
(3.) The respondent-workman had filed a writ petition before this Court as S.B. Civil Writ Petition No. 2058/1992 challenging the termination of his services vide order dated 4.7.1992 which was objected to by the present appellants that the dispute raised by the respondent- workman was an 10 industrial dispute and it ought to be subjected to industrial adjudication under the Industrial Disputes Act. This objection was sustained by this Court and the workman was relegated to seek remedy under the Industrial Disputes Act, 1947 against the present appellants. Consequently, the appropriate Government made a reference vide Notification dated 24th Dec., 15 1996 about the validity of the termination of respondent-workman's services.;