Mohammad Rafiq, J. - (1.) This writ petition, as originally filed by petitioner Roshan Lal Saini, sought to challenge the order dated 29.05.2013 passed by the Labour Court, Jaipur No.1, Jaipur, in Case No.L.C.R.38/11 by which the petitioner was held to be workman in the meaning of Section 2(s) of the Industrial Disputes Act, 1947 (for short, 'the ID Act') and consequently the enquiry held against him by the respondent - Rajasthan Housing Board, was held to be fair and proper.
(2.) The Labour Court in the aforesaid matter adjudicating the industrial dispute as to correctness or otherwise of the dismissal of the petitioner from service vide order dated 03.01.2013. During pendency of the proceedings in the present petition, the respondents in separate disciplinary proceedings against petitioner, passed another order of penalty dismissing him again from service on 25.10.2013. On application filed by the petitioner, the writ petition was allowed to be amended vide order dated 28.11.2013 so as to challenge the order of dismissal. The respondents have filed reply to the amended writ petition. Number of additional affidavits have been filed by the petitioner, to some of which counter affidavits have been filed by the respondents.
(3.) This court on 27.09.2013, while dismissing the stay petition directed that the matter shall be heard for final disposal at the admission stage. Thus the matter was heard finally at the stage of admission.;