H H THE MAHARANA SAHIB SHRI BHAGWAT SINGH BAHADUR OF UDAIPUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By order of the President of India, H. H. the Maharana Sahib Shri Bhagwatsingh Bahadpur-hereinafter called the appellant'- was recognised as the Ruler of Udaipur with effect from July 4, 1955 in succession to his father the late Maharana Bhupal Singh.

(2.) A dispute arose between the appellant and his employees in the "Motor Garage department" about the conditions of the employment and representations were made by the latter to the Government of Rajasthan through the Motor Workers Mazdoor Union, Udaipur. The Government of the State of Rajasthan, on December 18, 1957 referred under S. 10 of the Industrial Disputes Act, 14 of 1947, the following dispute of the Industrial Tribunal, Rajasthan:

(3.) Two preliminary objections were raised before the Industrial Tribunal by the appellant against the maintainability of the reference