H.R. Panwar, J. - (1.) THE matter comes up for orders on an application being I.A. No. 8461/07 filed by the respondent workman under Article 226(3) of the Constitution of India seeking vacation of the ex -parte stay order.
(2.) LEARNED Counsel for the parties submit that the writ petition itself may finally be heard at this stage. With the consent of learned Counsel for the parties, the writ petition is finally heard. By the instant writ petition under Articles 226 and 227 of the Constitution of India, the petitioner seeks quashing of order Annex.1 dated 6.12.2006 passed by the respondent No. 1, Industrial Tribunal -cum -Labour Court, Udaipur (for short 'the Labour Court' hereinafter) holding therein that the domestic enquiry conducted by the petitioner management was unfair and declared the domestic enquiry as unfair. However, the petitioner management was permitted to produce the evidence to establish the charges levelled against the respondent workman.
(3.) I have heard learned Counsel for the parties.;