ARVIND Vs. RAJASTHAN PATRIKA PVT. LTD

JUDGEMENT

(1.) Heard.

(2.) The present writ appeal is arising out of the order passed by the learned Single Judge dated 27.2.2019, passed in W.P.No.27922 of 2018 as well as other connected matters. Before learned Single Judge, the petitioner therein M/s. Rajasthan Patrika Pvt. Ltd., came up with the writ petition challenging reference made by appropriate Government. The learned Single Judge has allowed the writ petition. In identical circumstances, the Division Bench of this court in the case of M/s. Rajasthan Patrika Pvt. Ltd. V/s. State of M.P. & Others (W.P. No.18372 of 2018) in paragraph 11 to 22 has held as under :-

(3.) The Division Bench has declined to interfere with the reference order and has held that the Labour Court shall be free to adjudicate the matter on merit in accordance with law. Against which the review was preferred and the same is dismissed, i.e., R.P. No.854/2019. In the considered opinion of this court, once the controversy involved in the present matter stands concluded on account of a judgment delivered by the Division Bench dated 9.5.2019, no further orders are required to be passed a fresh. The impugned order passed by the learned Single Judge dated 27.2.2019, is hereby quashed. The Labour Court shall be free to decide the matter on the basis of the reference in accordance with law.