K.S.JHAVERI,J. - (1.) By way of this appeal, the appellant has challenged the judgment and order of learned Single Judge whereby learned Single Judge has dismissed the writ petition confirming the order of Industrial Tribunal, Ajmer.
(2.) The Labour Court in case No.LCR125/99 vide judgment dated 20.08.2002 has passed the following order:-
(3.) Learned counsel for the appellant has contended that the term of reference which has been raised reads as under:-;