M.N. Bhandari, J. - (1.) BY this writ petition, a challenge is made to the order dated 1.3.2013, passed by the Prescribed Authority under the Rajasthan Shops and Commercial Establishments Act, Jaipur.
(2.) LEARNED counsel for petitioners submits that order of termination was passed against the respondent employee with payment of one month's wages. The respondent employee challenged the order of termination and the Prescribed Authority has set aside the order with a direction to reinstate the respondent employee with consequential benefits and a cost of Rs. 2000/ -. Learned counsel submits that a sum of Rs. 3700/ - was paid towards wages along with 7 months LTA, however, learned authority ignored the aforesaid while quashing the order of termination. The wages of the respondent was taken to be Rs. 5733/ - ignoring his basic wages.
(3.) LEARNED counsel for respondent has contested the petition.;