Shiv Kumar Sharma, J. - (1.) The petitioner Vikas Adhikarl Panchayat Samiti Rajgarh District Alwar in the instant writ petition seeks to quash the award dated July 21, 2000 passed by Labour Court Bharatpur camp Alwar whereby the reference made to it was answered in favour of the workman and it was held that the termination of workman from the services with effect from May 3, 1992 was illegal and as the workman had died on September 4, 1999, therefore his widow Smt. Santosh Devi was entitled to the wages with all consequential benefits from May 3, 1992 till September 4, 1999.
(2.) I have heard Mr. Manish Bhandari, learned counsel appearing for the petitioner, and Mr. Manoj Chaudhary, learned counsel appearing on behalf of the caveator Smt. Santosh Devi and scanned the material on record.
(3.) From the perusal of the record it appears that the petitioner had filed the Vakalat-Nama before the learned Labour Court on December 19, 1998, but thereafter nobody appeared on behalf of the petitioner and the learned Labour Court proceeded ex-parte against the petitioner and passed the impugned award on July 21, 2000. This award has been challenged by filing the instant writ petition on January 9, 2003.;