- (1.) THIS writ petition has been preferred by the petitioner Jetha Ram while challenging the award dated 01.06.2011 passed by the Labour Court, Jodhpur in Labour Case No.20/2004.
(2.) BRIEFLY stated facts of the case are that the appropriate Government referred an industrial dispute for its adjudication to the Labour Court, Udaipur to the effect that whether the termination of the petitioner -workman from services in March 1997, after abolition of the Octroi (Chungi) and thereafter not appointing him on the post of Gram Sewak as per the directions of the State Government, is proper and legal and if not, then for what relief, the workman is entitled for? The learned labour Court after taking into consideration the statement of claim and reply to the statement of claim and the evidence produced on behalf of the parties has held that the termination of the petitioner from his services in March 1997 is not proper and legal, however, the labour Court has held that the respondents have rightly not appointed the petitioner on the post of Gram Sewak. The learned Labour Court has thereafter awarded a sump sum compensation of Rs.25,000/ - to the petitioner in lieu of reinstatement.
(3.) THE petitioner has challenged the said judgment and award dated 01.06.2011 while claiming that once the learned Labour Court has held that the retrenchment of the petitioner in March 1997 is illegal then he is entitled for relief of reinstatement in lieu of compensation.;