- (1.) passed by the learned Single Judge of this Court whereby the writ petitions filed by the appellants were dismissed.
(2.) The appellants challenged the order passed by the Labour Court No. 2, Jaipur (for short 'the Labour Court') on the ground that while at an earlier stage, the Labour Court had disallowed the documents in question which were filed by the workmen but at subsequent stage, similar documents filed by the management have been allowed to be taken on record. It is submitted that the documents which have come into existence subsequent to the date of termination and the date of reference can have no relevance. The Labour Court has erred in law in taking such documents on record.
(3.) Perusal of the impugned judgment passed by the learned Single Judge indicates that the Labour Court has observed in its order that the appellants would be entitled to make their submissions with regard to relevance of the documents at the time of final arguments. Moreover, if the Labour Court has taken the documents on record, the appellants are always at liberty to question the relevance of those documents at the time of final arguments and also apply for placing the documents in rebuttal thereof. Proceedings before the Labour Court are not conducted as that of a full-fledged civil court. Industrial fora are required to answer the reference by applying summary procedure where the provisions of Civil Procedure Code are not strictly applied.;