SANDEEP MEHTA,J. - (1.) By way of this writ petition, the petitioner Municipal Board Rajsamand, has approached this Court being aggrieved of the award dated 27.4.2005 passed by the learned Labour Court Udaipur in Labour Case No.94/1999.
(2.) The respondent workman Kailash Singh approached the Labour Court for raising a labour dispute against the alleged illegal retrenchment of his services by the petitioner Municipal Board by order dated 1.9.1993.
(3.) The Tribunal accepted the workman 's claim and held his termination to have been carried out in gross violation of the mandatory requirements of Section 25F and Section 25H of the Industrial Disputes Act and after setting aside the order of termination, by its award dated 27.4.2005 directed that the workman shall be reinstated in service with 30% back wages.;