- (1.) Brief facts of the case are that the Government has made the following reference for adjudication: "Vernacular matter omitted"
(2.) The Industrial Tribunal vide its award dated July 6, 1999 decided the reference as under: "Not declaring Shri Shankar Lal Sharma workman as a permanent Labour by Manager, KEC International Jaipur is not legal and proper. Shri Shankar Lal Sharma is entitled to be declared permanent on the post of unskilled workman from the date of reference i.e. January 23, 1991 and also is entitled to get all benefits and amenities from January 23, 1991 which the other permanent employees are getting."
(3.) The award dated July 6, 1999 was challenged by the appellant-petitioner before this Court by way of filing S.B. Civil Writ Petition No. 5623/1999 titled as Shanker Lal Sharma v. K.E.C. International Ltd., Jhotwara and Another. The writ petition was dismissed by the learned single Judge vide his is judgment dated May 8, 2002 observing that the reference was decided in favour of the petitioner as the award of reinstatement was passed in his favour but no consequential benefit was allowed since there was no prayer to this effect.;