Mohammad Rafiq, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed by Jaipur Nagaur Anchalik Gramin Bank challenging the award of the Industrial Tribunal, Jaipur dated 2.12.1993.
(3.) A reference was made to the Industrial Tribunal by the appropriate Government on the question whether the action of the management of the petitioner in terminating the services of the respondent-workman, a daily rated employee, working with them on part time basis with effect from 9.6.1983 is legally justified and if not to what relief he is entitled to?;