- (1.) Though this appeal is reportedly time-barred by 47 days but having regard to the circumstances while ignoring the delay, we have considered the matter on merits.
(2.) After having heard the learned counsel for the appellant and having perused the material placed on record, we are unable to find any reason to consider interference in the order dated 16.12.2013 as passed in CWP No. 14087/2013 whereby the learned Single Judge of this Court has declined to interfere in the award dated 30.04.2013 as made by the Industrial Dispute Tribunal, Bhilwara (for short 'the Tribunal') in Industrial Dispute Case No. 21/2010.
(3.) The State Government by its notification dated 05.08.2010 referred the following points of disputes for determination to the Tribunal:- ...[VERNACULAR TEXT OMITTED]...;