SANDEEP MEHTA,J. - (1.) By way of this writ petition, the petitioner Narain Lal has approached this Court challenging the award dated 11.07.2001 passed by the Labour Tribunal, Bhilwara in Labour Dispute No.77/1995 rejecting the labour dispute instituted at the instance of the petitioner workman.
(2.) Brief facts, necessary and relevant for disposal of the instant writ petition, are noted herein below.
(3.) The petitioner was employed with the respondent Corporation as a daily waged employee. His service was thereafter, regularised on the post of Driver vide order dated 01.10.1975. The petitioner claims that while serving the respondent Corporation as a Driver, he developed vision deficiency and thus being unable to perform duties as a driver, he was entrusted the work of inspection of vehicles.;