- (1.) To question correctness of the order dated 05.05.2015 passed by learned Single Bench in S.B. Civil Writ Petition No. 919/2002, this intra court appeal is preferred.
(2.) The only argument advanced by learned counsel for the appellants is that learned Single Bench erred while dismissing the writ petition without examining merits of the case merely on the count that the respondent-workman was reinstated in service in compliance of the award dated 19.09.2001 passed by the Labour Court, Bhilwara and further he stood retired from service on attaining the age of superannuation. We do not find any merit in the argument advanced.
(3.) Briefly stated, facts of the case are that the appropriate Government by a notification dated 09.08.1995 referred an industrial dispute for its adjudication to the Labour Court, Bhilwara in the terms that : "Whether the termination of workman Bhagwati Lal S/o Shri Bhoora Lal Khatik (represented by the General Secretary, Bhartiya Van Vibhag Karmachari Sangh, 11/97, Bhoopalganj, Bhilwara) and non-grant of semi-permanent status with effect from 16.12.1992 and 01.01.1989 respectively is just and valid? If not, then for what relief and amount the workman is entitled? ";