- (1.) In pursuant to the order dated 11.11.2013 passed by a co-ordinate Bench, this matter came up for its adjudication in the spirit of Lok Adalat.
(2.) This petition for writ is preferred to challenge the award dated 01.11.2003 passed by the Labour Court, Bikaner in Labour Case No.75/2000.
(3.) Briefly stated, facts of the case are that the appropriate government by its notification dated 08.12.1999 referred an industrial dispute for its adjudication to the Labour Court, Bikaner in the terms that "Whether the termination of workman Mr. Mohdammed Yunus S/o Mr. Gulam Kadir Khan, represented by the General Secretary, Rajasthan Casual Labour Union, Bikaner, who was employed as an Apprentice on 14.07.1987 and then continued in service in excess to the term of apprenticeship, by his employer the General Manager/Chief Manager, Rajasthan State Road Transport Corporation, Bikaner with effect from 01.08.1990 by an oral order is just and valid If not, then for what relief the workman is entitled -;