SARDUL SPORTS SCHOOL, BIKANER Vs. VIJAY SHANKER VYAS

JUDGEMENT

(1.) Though the matter comes up on board for consideration of stay petition which has been filed in the year 2020, for staying an order that dates back to 2005, looking to the controversy involved, with the consent of parties the matter was finally heard.

(2.) The present petition under Article 226/227 of the Constitution of India has been preferred laying challenge to the judgment and award dated 26.10.2005 passed by Labour Court, Bikaner.

(3.) Brief facts leading to the present petition are that upon reference made by the Government on 07.04.1997, a question for determination was referred to the learned Labour Court, Bikaner as to whether the petitioner Principal, Sardul Sports School was justified in retrenching the services of the claimant a workman w.e.f. 01.06.1990, and if not, the claimant is entitled to what relief?