R.P.VYAS,J. - (1.) THE petitioner has filed the present writ petition under Article 226/227 of the Constitution of India against the respondents with a prayer that by an appropriate writ, order or direction the judgment and award dtd. 3.11.2001 (Annex. 1) passed by the learned Judge, Labour Court, Udaipur (respondent No. 1) be modified to the extent that the petitioner be granted the relief of reinstatement in place of amount of compensation of Rs. 10,0007 - as awarded by the learned Judge, Labour Court, Udaipur (respondent No. 1) to the petitioner.
(2.) BRIEF facts of the case are that the petitioner was initially appointed as Jaldhari (Class IV employee) with effect from 1.4.1994. After about two years of services, the services of the petitioner were retrenched in the month of Oct., 1996. It is also alleged in the writ petition that the petitioner raised an industrial dispute and the appropriate Government made a reference of the dispute to the respondent No. 1 vide notification dated 19.8.1998 to the effect whether non -granting the benefit of regular pay scale to the petitioner by the Dist. Education Officer (Elementary Education), Banswara/Principal Government Upper Primary School, Falabara, was valid and justified and if not what relief the workrpen were entitled to.
(3.) THE petitioner submitted his statement of claim before the respondent No. 1 and the official respondents submitted reply thereto.;