DEPUTY CONSERVATOR OF FOREST Vs. GANESHA RAM

JUDGEMENT

(1.) By way of the present writ petitions, the petitioners have challenged the award dtd. 30/11/2018, passed by the learned Industrial Tribunal-cum-Labour Court, Bikaner (hereinafter referred to as "the Labour Court"), whereby a reference made by the State Government at the instance of the respondent-workman (Ganesha Ram), has been disposed of in the manner that the workman (Ganesha Ram) was entitled for a lump-sum amount of Rs.2,00,000.00 (two lacs) in lieu of reinstatement.

(2.) The facts appertain for the present purposes are that the workman (Ganesha Ram) had worked as a daily wage worker with Forest Department from the year 1988 to 1993. As the services of workman (Ganesha Ram) were retrenched, he preferred a writ petition before this Court being S.B. Civil Writ Petition No.1017/1993. The said writ petition later on came to be disposed of while giving a liberty to the workman to raise an industrial dispute before the learned Labour Court. Whereafter, the workman approached the State Government for making a reference and the reference came to be made by the State Government on 6/6/2007.

(3.) In pursuance of the reference aforesaid made by the State Government, a labour case being case No.11/2008 (23/2014) was registered before the learned Labour Court, Bikaner.