PANKAJ BHANDARI,J. - (1.) Petitioners have preferred these misc. petitions aggrieved by order dated 28.05.2004, whereby the Court below has dismissed the application filed by the petitioners for dropping the proceedings.
(2.) Briefly stated the facts of the case are that the respondent, Mahaveer Prasad Jain, moved the Industrial Tribunal for setting aside the orders dated 30.01.1986 and 07.05.1986 and for considering him as Junior Assistant from 20.03.1979 and for awarding the benefits thereof. The Industrial Tribunal passed the award on 31.01.1994 which was published in the official gazette on 14.04.1994.
(3.) Respondent, Mahaveer Prasad Jain, applied to the Labour Commissioner for granting permission to prosecute the Secretary of Rajasthan Housing Board, which sanction was granted on 20.12.2000. Thereafter, respondent filed the complaint under Section 29, 34 (I) of the Industrial Disputes Act, 1947 before the Court below on 07.07.2001. The Court below took cognizance.;