SANJEEV PRAKASH SHARMA,J. - (1.) The judgment in the instant case was reserved on 31/10/2017. An application recalling the order dated 24/10/2017 had been filed by the respondent wherein it was prayed that as the counsel was having bad throat, he could not appear on that day as he had left the Court premises on account of illness. Certain observations, which have been made in the order dated 24/10/2017, have been prayed to be deleted. An oral prayer was also made on 31/10/2017 in this regard.
(2.) Taking into consideration the aforesaid, the observations made in the order dated 24/10/2017 are directed to be ignored.
(3.) The present writ petition has been filed assailing the order dated 24/03/2015 passed by the Labour Court No. 2, Jaipur whereby the Labour Court has upheld the departmental enquiry conducted against the petitioner and also challenging the award dated 31/05/2016 whereby claim of the petitioner was rejected.;