GAURI SHANKER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal is directed against the impugned judgment and order dated 4.4.2014 passed by the High Court of Judicature of Rajasthan at Jodhpur in D.B. Civil Special Appeal (Writ) No. 54 of 2014, wherein the High Court declined to interfere with the order dated 18.11.2013 of the learned single Judge passed in S.B. Civil Writ Petition No. 4253 of 2002 wherein the learned single Judge proceeded to consider the writ petition filed by the respondent-Department against the award dated 28.6.2001 of the Labour Court, Bikaner in Labour Dispute Case NO. 94 of 1994 whereby the Labour Court after adjudication of the points of dispute held that the retrenchment of the appellant-workman (for short "the workman") from his services with effect from 1.4.1992 is improper and invalid and directed the employer for the reinstatement of the workman in his post.

(3.) Brief resume of facts are stated hereunder for the purpose of appreciating the rival legal contentions to examine whether the impugned judgment and orders passed by the Division Bench of the High Court and the learned single Judge warrant interference by this Court in exercise of its appellate jurisdiction.