- (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.) At the threshold, it is submitted by learned counsel for the petitioner that he is having no instructions to get the matter disposed of in the spirit of Lok Adalat. In view of the statement so given, I have examined merits of the case.
(3.) This petition for writ is preferred to challenge the award dated 27.05.2004 passed by the Labour Court, Jodhpur in Labour Case No.05/2001.;