NARAYAN Vs. STATE OF RAJ.

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioners against the judgment and award dated 06.02.2013 passed by learned Labour Court, Udaipur (for short 'the labour court' hereinafter) in Labour Case No.91/2001, whereby the learned labour court has dismissed the claim petition preferred on behalf of the petitioners in response to the reference made by the State Government vide order dated 27.12.2000 under section 10 of the Industrial Disputes Act, 1947 (for short 'the Act of 1947' hereinafter).

(2.) THE learned counsel for the petitioners has assailed the validity of the order, while contending that the respondent No.1 filed its reply in response to the claim petition on 31.10.2002 and the learned labour court fixed the next date as 06.02.2003 for producing the evidence. On that date, it was observed that neither the petitioners nor their representative were present, therefore, their evidence was closed, and on the very day, the learned labour court heard the arguments of the learned counsel for the respondent and passed the impugned order.

(3.) LEARNED counsel for the respondents has supported the impugned judgment and award passed by the learned labour court and claimed that since the petitioners or their representative were not present for producing the evidence, the learned labour court has not committed any illegality in passing the impugned order.