- (1.) With the consent of the learned counsel for the parties, the matter has been taken up for final disposal at this stage.
(2.) From the order-sheet dated 9th August, 2011, it is reflected that the counsel for the petitioner sought time to place on record necessary documents on which he intended to rely upon, which were filed before the learned Tribunal. This Court granted permission to do so with an advance copy to the learned counsel for the workman. On being queried, during the course of arguments, the learned counsel for the workman admitted the fact that the copy of the application with affidavit and annexures as detailed out therein, has been furnished to him. A copy of the same was handed over to the Court by the learned counsel for the petitioners, which is taken on record.
(3.) The petitioners, aggrieved of the impugned award dated 13th November, 2007, passed by the learned Labour Court, Kota, on a reference made by the Government of India, have approached this Court with a prayer to quash and set aside the impugned award.;