ZILA HANDPUMP MISTRY SANGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these petitions are arising out of the impugned award dtd. 31/7/2008 and impugned order dtd. 12/3/2010 passed by Industrial Tribunal, Jaipur (hereinafter referred as "the Tribunal") by which the Tribunal has held that the Workmen of the Rajasthan Handpump Workers Union (AITUC) [hereinafter referred as "the Union"] are entitled to get pay scale of Rs.2950.004475 w.e.f. 1/4/1992.

(2.) It is worthy to note here that in spite of service of notices and in spite of engaging lawyer and seeking several opportunities, the petitioner/State failed to submit its reply, evidence and finally it failed to appear before the Tribunal, who ultimately passed an ex parte award dtd. 31/7/2008. Thereafter the petitioner/State submitted an application for setting aside the ex parte award on 3/2/2009 and the said application was rejected on 12/3/2010.

(3.) Feeling aggrieved by both, judgments dtd. 31/7/2008 and 12/3/2010, the State has submitted petition (CW 13061/2010) for quashing these judgments and the Union and the Workmen have submitted two separate petitions (CW 7736/2017, CW 7146/2014 respectively) for implementation of the award dtd. 31/7/2008.