DINESH MEHTA,J. - (1.) By way of present writ petition, petitioner has challenged the award dated 01.06.2016 passed by the Industrial Tribunal and Labour Court, Jodhpur, whereby the reference made at the instance of the workman has been allowed. The skeleton facts necessary for the decision of the present writ petition are that the respondent No.2-workman had raised an Industrial Dispute seeking his promotion with effect from 02.05.1981, when persons junior to him were promoted to the post of Lower Division Clerk.After following the due process a reference was made by the State Government which came to be decided by the Labour Court vide order dated 01.06.2016, wherein the Labour Court below has found that in light of the Division Bench decision dated 04.12.1987, workman was entitled for promotion to the post of Lower Division Clerk from class 4th employee.
(2.) Mr. Mehta, learned counsel for the petitioner assailing the order impugned dated 01.06.2016 submitted that the Labour Court has no jurisdiction to pass an award granting promotion on the post of LDC inasmuch as Lower Division Clerk,not being a workman cannot approach Labour Court for redressal of his grievance.
(3.) Heard learned counsel for the petitioner and perused the matter available on record.;