SANGEET LODHA,J. - (1.) Heard learned counsels for the parties.
(2.) The Writ Petition No. 19/04 directed against award dated 6.5.03 passed by the Labour Court, Jodhpur in Industrial Dispute Case No. 139/99, Writ Petition No. 5934/13 directed against award dated 8.6.11 in Industrial Dispute Case No.68/09 and Writ Petition No.2629/12 directed against order dated 15.2.12 rejecting the application of the workman seeking modification of the award dated 8.6.11 to the extent of relief of regularisation, passed in Industrial Dispute Misc. Case No.5B of 2011 passed by the Labour Court, Jodhpur, were heard together and are being disposed of by this common order.
(3.) The relevant facts are that the petitioner-Roopa Ram (hereinafter referred to as 'workman') was employed as daily wages labourer under the Assistant Animal Husbandry Officer, Jodhpur (hereinafter referred to as "employer") on 16.4.90. Aggrieved by the termination of his services w.e.f. 31.12.90 by an oral order, the workman preferred a writ petition before this court. On the strength of the interim order passed by this court, the workman continued in service upto 23.1.91. Later, the writ petition No.330/91 preferred by the workman was dismissed on the ground of availability of alternative remedy by way of raising the dispute before the Conciliation Officer. The Special Appeal preferred by the workman against the order passed by the learned Single Judge stood dismissed on 9.2.99. During the pendency of the appeal, the workman raised an industrial dispute before the Conciliation Officer. The conciliation proceedings failed and the Conciliation Officer submitted the failure report to the State Government, which in its turn referred the dispute for adjudication to the Labour Court, Jodhpur vide notification dated 3.10.98.;