- (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 directed to challenge the award dated 05.11.2003 passed by the Labour Court, Udaipur in Labour Case No.180/1999.
(3.) By the award impugned, learned Labour Court while answering a reference made to it by the appropriate government under a notification dated 10.09.1999 directed the employer to reinstate the workman in service with all continuity and 20% of back-wages accrued from the date of termination.;