SANDEEP MEHTA,J. - (1.) By way of this writ petition, the petitioner Public Health and Engineering Department of the Government of Rajasthan has approached this Court for assailing the legality and validity of the judgment cum award dated 4.8.2014 passed by the Labour and Industrial Tribunal, Bikaner in Labour Dispute Case No. 100/2009.
(2.) Facts relevant and essential for the sake of disposal of the instant writ petition are noted herein below:-
(3.) The respondent workman, Sh. Shyam Lal claiming to have been engaged in the Regional Laboratory, Bikaner of the Public Health and Engineering Department, raised an industrial dispute against his alleged illegal retrenchment from service vide the order dated 1.5.2001. The workman alleged that he had served the respondent department on daily wage basis for a continuous period of more than four years. However, he was retrenched from service on 1.5.2001 without following the mandatory procedure prescribed under Section 25 of the Industrial Disputes Act. He approached the Government for raising an industrial dispute. Conciliation was directed for the purpose of attempting a settlement. However, conciliation proceedings failed where after, the industrial dispute was referred to the Industrial Tribunal, Bikaner for adjudication.;