Govind Mathur, J. - (1.) To question validity, correctness and propriety of the award dated 27.10.1999 passed by Labour Court, Jodhpur in Labour Dispute No.229/95, this petition for writ is preferred.
(2.) In brief, facts of the case are that the appropriate government by its notification dated 24.11.1995, referred an industrial dispute for its adjudication in the terms "Whether the Dy. Conservator of Forest, Department of Forest, Nagaur was justified and valid in terminating services of workman Mangu Singh s/o Narayan Singh Shekhawat on 22.1.93? If not, then for what relief, the workman is entitled -
(3.) In statement of claim, the workman stated that he entered in the services of the employer on 16.09.1987 being appointed as Cattle Guard @ Rs. 22/- per day. In the provisional seniority list issued by the competent officers of the Department of Forest on 30.12.1990, his name was shown at S.No.133. On 21.06.1992 at about 00:00 hrs certain cattle's entered into the forest and because of that he received certain injuries in his leg and pelvis region. He undergone treatment at Government Hospital, Sikar, S.M.S. Hospital, Jaipur and then Bombay Hospital, Bombay. On 22.01.1993, on reporting the duties, he was not permitted to join the same and by a telegraphic order, his services were terminated. As per the workman, his termination from service was in violation of principles of natural justice and also in non-compliance of the mandatory condition precedents for a valid retrenchment.;