- (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 23.07.2002 passed by the Labour Court, Jodhpur in Labour Case No.59/2000.
(3.) Briefly stated, facts of the case are that the appropriate government by its notification dated 17.11.1999 referred an industrial dispute for its adjudication to the Labour Court, Jodhpur in the terms that "Whether the termination of[2] workman Kushlaram S/o Dharuram, formar daily rated Helper, represented by the General Secretary, Jalday Shramik Kalyan Singh, Barmer, by his employer Assistant Engineer, Public Health Engineering Department, Raizep, Sub-division Barmer with effect from 03.07.1986 is just and valid If not, then for what relief and amount the workman is entitled -;